Section 86(3) in The Maharashtra Value Added Tax Act, 2002
(3)[ When a dealer liable to pay tax under this Act, sells any goods to any person, he shall issue to the purchaser either a tax invoice or a bill or cash memorandum serially numbered, signed and dated by him or his servant, manager or agent and showing therein such other particulars as may be prescribed. He shall keep a counterfoil or duplicate of such bill or cash memorandum duly signed and dated, and preserve it for a period of [eight years] [[Sub-section (3) was substituted by by the Maharashtra 25 of 2007, Section 20 (w.e.f. 15-8-2007).Substituted sub-section as under:-
