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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(1)(b) in The Maharashtra Value Added Tax Act, 2002

(b)for the purpose of the levy of tax under any of the provisions of this Act, the sale price [* * *] [These words were deleted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 29(1).] may in the case of any class of sales [* * *] [These words were deleted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 29(1).] be reduced to such extent, and in such manner, as may be specified in the rules.