Section 51(6)(a) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(6)(a) in The Maharashtra Value Added Tax Act, 2002

(a)If before the grant of refund under this section, a notice for assessment covering the period to which the return relates is issued or if any proceedings under sub-section (3) or sub-section (4) of section 64 are initiated in respect of the period to which the return relates, then,-

(i)if the dealer has not furnished a bank guarantee then no refund under this section shall be granted; and

(ii)if the dealer has furnished a bank guarantee then an amount equal to the guaranteed amount shall be refunded.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 51(6)(a) in The Maharashtra Value Added Tax Act, 2002