Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Value Added Tax (Amendment) Act, 2014 20 OF 2014 [25 June 2014] CONTENTS 1. Short title and commencement. 2. Amendment of section 23 of Mah. IX of 2005. 3. Repeal of Mah.Ord.VII of 2014 and saving. Maharashtra Value Added Tax (Amendment) Act, 2014 20 OF 2014 [25 June 2014] An Act further to amend the Maharashtra Value Added Tax Act, 2002. WHEREAS both Houses of the State Legislature were not in session ; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Maharashtra Value Added Tax Act, 2002, for the purposes hereinafter appearing ; and, therefore, promulgated the Maharashtra Value Added Tax (Amendment) Ordinance, 2014 on the 3rd March 2014; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty-fifth Year of the Republic of India as follows :- 1. Short title and commencement. :- (1) This Act may be called the Maharashtra Value Added Tax (Amendment) Act, 2014. (2) It shall be deemed to have come into force on the 3rd March 2014. 2. Amendment of section 23 of Mah. IX of 2005. :- I n section 23 of the Maharashtra Value Added Tax Act, 2002 (hereinafter referred to as "the principal Act"), after sub-section (12), the following sub-section shall be added, namely:- "(13) Notwithstanding anything contained in this section, in case of a dealer, who undertakes the construction of flats, dwellings or buildings or premises and transfers them in pursuance of an agreement alongwith land or interest underlying the land and in whose case, the limitation for making an order of assessment, for any of the periods, expires on the 31st March 2014, then the order of assessment, for such periods, may be made on or before the 30th September 2015.". 3. Repeal of Mah.Ord.VII of 2014 and saving. :- (1) The Maharashtra Value Added Tax (Amendment) Ordinance, 2014, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or, as the case may be, issued under the corresponding provisions of the principal Act, as amended by this Act.