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 63(6)] [Section 63] [Entire Act] State of Maharashtra - Subsection Section 63(6)(a) in The Maharashtra Value Added Tax Act, 2002 (a)the credit notes or, as the case may be, debit notes, shall separately specify the component of tax, if any, and the component of price, and