Section 51(3)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 51(3)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(3)(b) in The Maharashtra Value Added Tax Act, 2002

(b)[ The Commissioner, on receipt of the said application, may require the dealer to furnish such bank guarantees for such amounts from such banks, for such periods and to such authorities as may be prescribed.] [[Substituted by Maharashtra 15 of 2011, Section 16(2)(b) (w.e.f. 1-5-2011). Prior substitution read as under :

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State of Maharashtra - Subsection

Section 51(3)(b) in The Maharashtra Value Added Tax Act, 2002