Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act] State of Maharashtra - Subsection Section 74(3)(r) in The Maharashtra Value Added Tax Act, 2002 (r)fails, without sufficient cause, to issue a tax invoice, bill or cash memorandum as required under section 86, or