Section 98(2) in The Maharashtra Value Added Tax Act, 2002
(2)Every order made under this section shall be laid, as soon as may be, after it is made, before each House of the State Legislature.New Schedule[See Sections 2(26), 5 and 6](From 1-4-2005 to date)Sale of Goods Which is Subject To TaxNote: The abbreviation "%" in relation to the rate of tax indicates that tax on goods to which the entry relates shall be charged on the basis of the sale price, the tax being equal to such percentage of the sale price as is indicated against the respective goods.
