Section 74(3)(g) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 74(3)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(3)(g) in The Maharashtra Value Added Tax Act, 2002

(g)fails, without sufficient cause, to pay the tax deductible at source or to deduct at source such tax, or fails without sufficient cause to obtain the sales tax deduction account number or fails without sufficient cause to file a return as required under the provisions of section 31, or

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State of Maharashtra - Subsection

Section 74(3)(g) in The Maharashtra Value Added Tax Act, 2002