Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Maharashtra - Subsection Section 2(30) in The Maharashtra Value Added Tax Act, 2002 (30)"tax-free goods" means goods against which the rate of sales tax is shown to be NIL in the Schedule and "taxable goods" means goods other than tax free goods;
