Section 95(2) in The Maharashtra Value Added Tax Act, 2002
(2)Subject to the provisions contained in sub-section (1) of section 3 and subsection (1) of section 96, every registration certificate and licence granted under any of the earlier laws shall stand cancelled with effect from the appointed day and shall be returned to the assessing authority for defacement within a period of 3 months from the appointed day. The assessing authority shall deface its own copy of the said certificate or licence as also the copy returned to it and after defacement return the defaced copy to the previous holder of the Certificate or licence.
