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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Maharashtra - Subsection

Section 29(1)(a) in The Maharashtra Goods and Services Tax Act, 2017

(a)the business has been discontinued, transferred fully for any reason including death of the proprietor, amalgamated with other legal entity, demerged or otherwise disposed of ; or