Section 3A in The Maharashtra Purchase Tax On Sugarcane Act, 1962
3A. [ Application of certain provisions of Maharashtra Value Added Tax Act, 2002 and rules made thereunder. [Section 3A was inserted by Maharashtra 15 of 2011, Section 4, dated 21.4.2011.]
- Subject to the provisions of this Act and the rules made thereunder, the provisions of the Maharashtra Value Added Tax Act, 2002 and the rules made thereunder, so far as they relate to the electronic filing of returns and electronic payment of tax, or any amount payable under this Act, shall mutatis mutandis apply for the purposes of this Act.]
