Section 51(2)(a) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(2)(a) in The Maharashtra Value Added Tax Act, 2002

(a)The Commissioner shall, grant the dealer refund of the amount claimed refundable as aforesaid within six months of the end of the year to which the return, fresh return or revised return relates and the refund relating to all the periods contained in one year may be granted by a single order:]] call for such additional information from the dealer, as he may think, necessary. The refunds relating to all the periods contained in one year may be granted by a single order.]

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State of Maharashtra - Subsection

Section 51(2)(a) in The Maharashtra Value Added Tax Act, 2002