Section 90(a) in The Maharashtra Value Added Tax Act, 2002
(a)shall be deemed to have been automatically cancelled on the date on which,-(i)the incentives including the cumulative quantum of benefits availed whether before or after the appointed day exceed the monetary ceiling fixed for the Eligible Unit; or(ii)the period for which a Certificate of Entitlement was granted to an Eligible Unit, expires; or(iii)the [certificate of registration] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 50(1).] granted to an Eligible Unit has been cancelled; or
