Section 48(1) in The Maharashtra Value Added Tax Act, 2002
(1)The State Government may, by rules, provide that, -(a)in such circumstances and subject to such conditions and restrictions as may be specified in the rules, a set-off or refund of the whole or any part of the tax,-[***] [Deleted '(i)' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.](ii)paid in respect of any earlier sale [***] [Deleted 'or purchase' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] of goods under this Act be granted to the purchasing dealer; or[***] [Deleted '(iii)and (iv)' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.](b)for the purpose of the levy of tax under any of the provisions of this Act, the sale price [* * *] [These words were deleted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 29(1).] may in the case of any class of sales [* * *] [These words were deleted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 29(1).] be reduced to such extent, and in such manner, as may be specified in the rules.
