Section 93A in The Maharashtra Value Added Tax Act, 2002
93A. [ Application of provisions of section 93 to certain Eligible Units. [Section 93A was inserted by Maharashtra Act No. XXII of 2009, (w.e.f. 27-8-2009) dated 16-12-2009, Section 4.]
- The provisions of section 93 shall apply to all the Eligible Units, to whom the Eligibility Certificate and Certificate of Entitlement have been issued under any of the Package Scheme of Incentives,-(a)if such Certificates are issued on or before the appointed day then from appointed day; and(b)in any other case from the date of effect mentioned in such Certificates.]
