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[Cites 0, Cited by 0] [Section 93(1A)] [Section 93] [Entire Act]

State of Maharashtra - Subsection

Section 93(1A)(a) in The Maharashtra Value Added Tax Act, 2002

(a)maintained separate account of sales and purchases and is able to identify the sales and purchases pertaining to the increase in the production capacity or, as the case may be, the said eligible investment, then the portion of the turnover eligible for benefits will be decided solely on the basis of such identification;