Section 1 in The Maharashtra Value Added Tax Act, 2002
1. Short title, extent and commencement.
(1)This Act may be called the Maharashtra Value Added Tax Act, 2002.(2)It extends to the whole of the State of Maharashtra.(3)[ It shall come into force on 1st of April, 2005.] [Sub-section (3) was substituted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 2.]
