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[Cites 0, Cited by 0] [Section 74(1)] [Section 74] [Entire Act]

State of Maharashtra - Subsection

Section 74(1)(f) in The Maharashtra Value Added Tax Act, 2002

(f)issues to any person any certificate or declaration, under the Act, rules or notifications, or a bill, cash memorandum, voucher, delivery challan, lorry receipt or other document which he knows or has reason to believe to be false, or