Section 98 in The Maharashtra Value Added Tax Act, 2002
98. Removal of difficulties.
(1)If any difficulty arises in giving effect to the provisions of this Act, including the provisions contained in section 96, the State Government may, by general or special order published in the Official Gazette, do anything not inconsistent with such provisions which appears to it to be necessary or expedient for the purpose of removing the difficulty. In particular and without prejudice to the generality of the foregoing power, any such order may provide for the adaptations or modifications subject to which any earlier law shall apply in relation to the proceedings in respect of the year ending immediately before the appointed day:Provided that, no order under this section shall be made after the expiry of a period of two years from the appointed day.(2)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature.New Schedule[See Sections 2(26), 5 and 6](From 1-4-2005 to date)Sale of Goods Which is Subject To TaxNote: The abbreviation "%" in relation to the rate of tax indicates that tax on goods to which the entry relates shall be charged on the basis of the sale price, the tax being equal to such percentage of the sale price as is indicated against the respective goods.
