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[Cites 0, Cited by 0] [Section 96(1)] [Section 96] [Entire Act]

State of Maharashtra - Subsection

Section 96(1)(g) in The Maharashtra Value Added Tax Act, 2002

(g)[ where a dealer registered under the Maharashtra Sales Tax on Transfer of Property in Goods involved In the Execution of Works Contract (Re-enacted) Act, 1989 (Maharashtra XXXVI of 1989), is liable to pay tax under this Act, and has at any time prior to the appointed day entered into any work contract, and the execution of the said works contract, has started before the appointed day and has continued.thereafter then such dealer shall pay tax in respect of the said contract in accordance with the provisions of the Maharashtra Sales Tax on Transfer of Property in Goods involved in the Execution of Works Contract (Re-enacted) Act, 1989, without however claiming set-off on the purchases corresponding to the contract effected on or after the appointed day to which he would have been entitled under the provisions of this Act.] [[Clause (g) was substituted deemed to have been substituted by Maharashtra 32 of 2006, Section 54, (w.e.f. 1-4-2005).