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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(6) in Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989

(6)All permissions granted to the registered dealers for payment of lump by way of composition prior to the commencement of the Maharashtra Tax Laws (Levy and Amendment) Act, 1998 (Maharashtra21 of 1998) under this section, shall stand cancelled.