Section 19(2) in The Maharashtra Value Added Tax Act, 2002
(2)Every dealer liable to pay tax under this Act who is liable to obtain a permanent account number under the Income Tax Act, 1961, shall communicate to the Commissioner, in the prescribed time and manner, the said number [* * *] [The words 'if he has obtained the same and in any other case shall State whether he has applied for the same and provide the details of the application' deleted by Maharashtra 25 of 2007, Section 9, (w.e.f. 15-8-2007).].
