Section 89(3)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Maharashtra - Subsection

Section 89(3)(b) in The Maharashtra Value Added Tax Act, 2002

(b)An invoice issued by the immediate purchaser or, as the case may be, the subsequent purchasers, shall, in respect of the sale of the goods, other than declared goods which are originally manufactured by a Mega Unit holding valid Identification Certificate, contain a declaration as prescribed under the rules made in this behalf.

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State of Maharashtra - Subsection

Section 89(3)(b) in The Maharashtra Value Added Tax Act, 2002