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[Cites 0, Cited by 0] [Section 63(6)] [Section 63] [Entire Act]

State of Maharashtra - Subsection

Section 63(6)(b) in The Maharashtra Value Added Tax Act, 2002

(b)such credit notes or, as the case may be, debit notes, shall be accounted for in the return in the period in which appropriate entries for debit notes and credit notes are taken in the books of accounts.]