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[Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(4)(c) in The Maharashtra Value Added Tax Act, 2002

(c)if the principal shows to the satisfaction of the Commissioner that tax has actually been paid by the agent on the turnover of sales, the principal shall not be liable to pay tax again in respect of the same turnover of sales on which the agent has paid tax;