Section 16(6)(a) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6)(a) in The Maharashtra Value Added Tax Act, 2002

(a)any business, in respect of which a certificate of registration has been issued under this section, has been discontinued or otherwise disposed of, or has been transferred [* * *] [The words 'or the place of such business is changed to a different local area' deleted by Maharashtra 32 of 2006, Section 40(a), (w.e.f. 20-6-2006).], or

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State of Maharashtra - Subsection

Section 16(6)(a) in The Maharashtra Value Added Tax Act, 2002