Section 56(1)(e) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 3] [Section 56(1)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(1)(e) in The Maharashtra Value Added Tax Act, 2002

(e)in the case of any person or dealer liable to pay tax, any tax is payable by such person or dealer in respect of any particular sale or purchase, or if tax is payable, the rate thereof, or

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State of Maharashtra - Subsection

Section 56(1)(e) in The Maharashtra Value Added Tax Act, 2002