Section 4(1)(b) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

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State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(b)An importer, other than a dealer covered by clause (a) shall, if the value of the specified goods imported by him at any time in a financial year exceeds rupees ten thousand, within such time and in such form as may be prescribed, make an application for registration under this Act to the assessing authority.

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State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002