Section 86(2)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of Maharashtra - Subsection

Section 86(2)(b) in The Maharashtra Value Added Tax Act, 2002

(b)the name, address and registration certificate number of the selling dealer [as well as the name, address and the registration certificate number of the purchasing dealer] [Substituted for the words 'as well as the name and address of the purchasing dealer' by The Maharashtra Tax Laws (Levy and Amendment) Act, 2010, Section 18, (w.e.f. 1-5-2010).],

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State of Maharashtra - Subsection

Section 86(2)(b) in The Maharashtra Value Added Tax Act, 2002