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[Cites 0, Cited by 0] [Section 68(3)] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(3)(a) in The Maharashtra Value Added Tax Act, 2002

(a)If for any reason, the goods carried in a vehicle are not moved out of the State within the time stipulated in the transit pass, the owner, driver or person-in-charge of the goods vehicle shall furnish to the officer empowered in this behalf the reasons for such delay and other particulars, if any, thereof and such officer shall after due enquiry, where necessary, extend the time of exit by suitably amending the transit pass.