Section 4(3)(f) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(f) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(f)shifted the place of business outside the local area, cancel the certificate of registration and such cancellation shall take effect from the first day of the month succeeding the month in which the order of cancellation is passed.

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State of Maharashtra - Subsection

Section 4(3)(f) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002