Section 32(4)(b) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Maharashtra - Subsection

Section 32(4)(b) in The Maharashtra Value Added Tax Act, 2002

(b)

(i)The amount of tax due as per any order passed under any provision of this Act, for any period, less any sum already paid in respect of the said period; and

(ii)the amount of interest or penalty or both, if any, levied under any provision of this Act; and

(iii)the sum, if any, forfeited and the amount of fine, if any, imposed under the Act or rules; and

(iv)the amount of tax, penalty and interest demanded in the context of excess availment of incentives or availment of incentives not due; and

(v)any other amount due under this Act,

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State of Maharashtra - Subsection

Section 32(4)(b) in The Maharashtra Value Added Tax Act, 2002