Section 84 in The Maharashtra Value Added Tax Act, 2002
84. [ Declaration of stock of goods held on the appointed date and calling for other information, etc. [Substituted by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]
(1)The Commissioner may, by notification in the Official Gazette, require any class of registered dealers, as may be specified in the notification, to declare the details, to the prescribed authority, regarding capital assets and the stock of goods held by them on the day immediately preceding the appointed date for the Maharashtra Goods and Services Tax Act.(2)The Commissioner may, by notification in the Official Gazette, require any class of registered dealers, migrating to the Maharashtra Goods and Services Tax Act to furnish any other information in the prescribed manner.] [Sub-sections (5) and (6) added by the Maharashtra Act No. 14 of 2005 (w.e.f. 1-4-2005), Section 36.]
