Section 6B(2) in Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989
(2)The tax deducted under sub-section (1) shall, be remitted to the Government Treasury by the said employer making such deduction, within ten days [from the expiry of the month during which tax is so required to be deducted] [Added by Maharashtra 1 of 2000 S. 4(l)(c) w.e.f. 1.4.1999.] Provided that, the employer shall remit into the Government Treasury the full amount of tax due and deduct able by him under subsection (1) from the dealer irrespective of the actual amount of tax deducted by him from such dealer.
