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

State of Maharashtra - Subsection

Section 93(1B)(b) in The Maharashtra Value Added Tax Act, 2002

(b)eligible turnover shall relate to those products on which the eligible investment has made impact and when eligible investment does not add to production capacity, then it shall apply to all the finished products.]