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[Cites 0, Cited by 0] [Section 16(6)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(6)(c) in The Maharashtra Value Added Tax Act, 2002

(c)[ who has obtained the registration on or after the 1st April 2018, but has not submitted his current bank account details on the automation system of the Department within the prescribed period.] [Inserted by Maharashtra Act No. 69 of 2018, dated 14.12.2018.]