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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(1)(f) in The Maharashtra Value Added Tax Act, 2002

(f)set-off can be claimed on any particular transaction of purchase and if it can be claimed, what are the conditions and restrictions subject to which such set-off can be claimed,