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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(2)(a) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(a)four paise in the rupee to be the rate of the tax on the entry of Tractors specifically designed for agricultural use, into the local areas; and