Section 8(3B) in The Maharashtra Value Added Tax Act, 2002
(3B)The State Government may, by general or special order, published in the Official Gazette, and subject to such conditions, exceptions and restrictions, as may be specified in the said order, exempt fully or partly, from payment of tax any class or classes of sales of goods made by,-(a)any registered dealer to the Canteen Stores Department or the Indian Naval Canteen Services,(b)the Canteen Stores Department or the Indian Naval Canteen Services to the unit run canteens or members of the armed forces,(c)the unit run canteens to the members of the armed forces.][Explanation.- For the purposes of this sub-section, "members of the armed forces" includes ex-servicemen and families of the deceased personnel of the armed forces.] [Explanation added by Maharashtra 25 of 2007 Section 7(2), (w.e.f 20 6-2006).][***] [Deleted '(3C) and (3D)' by Maharashtra ACt No. 42 of 2017, dated 29.5.2017.]
