Section 51(5) in The Maharashtra Value Added Tax Act, 2002
(5)[ Notwithstanding anything contained in this section, if the dealer has furnished a bank guarantee for such amount, from such bank, for such period and to such authority as may be prescribed, the Commissioner shall grant the refund due under sub-section (2) or (3), within one month of the furnishing of the bank guarantee, irrespective of whether the additional information has been furnished or not.] [[Sub-section (5) substituted by the Maharashtra 25 of 2007, Section 16(4), (w.e.f. 15-8-2007).Substituted sub section (5) were as under
