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[Cites 0, Cited by 0] [Section 51(4)] [Section 51] [Entire Act]

State of Maharashtra - Subsection

Section 51(4)(b) in The Maharashtra Value Added Tax Act, 2002

(b)in respect of the periods beginning with the 1st April 2010 and ending on the 31st March 2011, grant of refund to such dealer on or before the 30th June 2012.]