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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Maharashtra - Subsection

Section 33(4) in The Maharashtra Value Added Tax Act, 2002

(4)Any person discharging any liability to the dealer or person after receipt of the notice referred to in this section, shall be personally liable to the Commissioner to the extent of the liability discharged, or the extent of the liability of the dealer or a person for tax, penalty, interest and sum forfeited, whichever is less.