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[Section 3]
[Entire Act]
State of Maharashtra - Subsection
Section 3(4) in The Maharashtra Value Added Tax Act, 2002
| (a) | Limit of[turnover] [These words were substituted for the words 'turnover of sales' by Maharashtra 8 of 2012, section 19(3), (w.e.f. 1-5-2012).]Rs. 1,00,000 – | In the case of a dealer, who is an importer, andthe value of taxable goods sold or purchased by him during theyear is not less than Rs. 10,000. | |
| (b) | [Limit of[turnover] [These words, letter and figures were substituted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), section 3(4).]Rs. 5,00,000] – | In any other case, where the value of taxablegoods sold or purchased by him during the years is not less thanrs. 10,000. |