Section 2(j) in The Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975
(j)[ "Tribunal" means the Maharashtra Sales Tax Tribunal constituted under section 11 of the Maharashtra Value Added Tax Act, 2002 and discharging the functions of the Tribunal assigned to it by or under this Act;] [Clause (j) shall be deemed to have been substituted with effect from the 1st April, 2005 by Maharashtra 32 of 2006 Section 2.]
