Section 61(1)(a) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 1] [Section 61(1)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1)(a) in The Maharashtra Value Added Tax Act, 2002

(a)if his turnover of sales or, as the case may be, of purchases [exceeds rupees sixty lakh] [Substituted for the words 'exceed or exceeds rupees forty lakh' by The Maharashtra Tax Laws (Levy and Amendment) Act, 2010, Section 16(1), (w.e.f. 1-5-2010).] in any year, or

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State of Maharashtra - Subsection

Section 61(1)(a) in The Maharashtra Value Added Tax Act, 2002