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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2)(c) in The Maharashtra Value Added Tax Act, 2002

(c)transfers or otherwise disposes of his business in the circumstances mentioned in sub-section (4) of section 44, then any person from whom and every person to whom the business is so transferred, shall, in the prescribed manner, inform the said prescribed authority of such death, change in the constitution, dissolution, partial partition, partition, disruption or transfer.