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[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Maharashtra - Subsection

Section 140(1)(iii) in The Maharashtra Goods and Services Tax Act, 2017

(iii)where the said amount of credit relates to units not entitled to claim set-off under rule 79 of the Maharashtra Value Added Tax Rules, 2005 :