Section 61(1)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 1] [Section 61(1)] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(1)(b) in The Maharashtra Value Added Tax Act, 2002

(b)[ a dealer or person who holds licence in,- [Clause (b) was substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 34(1).]

(i)Form P.L.L. under the Maharashtra Distillation of Spirit and Manufacture of Potable Liquor Rules, 1966, or

(ii)Form B-RL under the Maharashtra Manufacture of Beer and Wine Rules, 1966, or

(iii)Form E under the Special Permits and Licence Rules, 1952, or

(iv)Forms FL-I, FL-II, FL III, FL-IV under the Bombay Foreign Liquor Rules, 1953, or

(v)Forms CL-I, CL-II, CL-III, CL/FL/TOD-III under the Maharashtra Country Liquor Rules, 1973,]

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State of Maharashtra - Subsection

Section 61(1)(b) in The Maharashtra Value Added Tax Act, 2002