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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(6) in The Maharashtra Value Added Tax Act, 2002

(6)In a case where a vehicle owned by a person is hired for transport of goods by some other person, the hirer of the vehicle shall, for the purposes of this section, be also deemed to be the owner of the vehicle.