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 88] [Entire Act] State of Maharashtra - Subsection Section 88(d) in The Maharashtra Value Added Tax Act, 2002 (d)"Eligible Unit" means the Industrial Unit in respect of which an Eligibility Certificate is issued;
