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[Cites 0, Cited by 1] [Section 74(1)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(1)(c) in The Maharashtra Value Added Tax Act, 2002

(c)produces before the Commissioner or the Tribunal, a false bill, cash memorandum, voucher, declaration, certificate or other document referred to in sub-section (4) of section 29, or