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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2)(b) in The Maharashtra Value Added Tax Act, 2002

(b)to furnish a consolidated return relating to all or any of the places of business of the dealer in the State for such period or periods, to such authority, as he may direct.]]