Section 12A in The Maharashtra Tax on Luxuries Act, 1987
12A. [ Application of certain provisions of rules made under Maharashtra Value Added Tax Act, 2002. - Subject to the provisions of this Act and the rules made thereunder, in this behalf, the provisions of the rules made under the provisions of the Maharashtra Value Added Tax Act, 2002, so far as they relate to the electronic filing of returns or electronic 'payment of tax or any amount payable under this Act shall mutatis mutandis apply for the purposes of this Act.] [Section 12A was inserted by Maharashtra 12 of 2010, Section 9, (w.e.f. 1-5-2010)]
