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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Maharashtra - Subsection

Section 48(1)(ii) in The Maharashtra Value Added Tax Act, 2002

(ii)paid in respect of any earlier sale [***] [Deleted 'or purchase' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] of goods under this Act be granted to the purchasing dealer; or