Section 2(2) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002
(2)Words and expressions used but not defined in this Act but defined in the [the Value Added Tax Act or the Maharashtra Value added Tax Rules, 2005] [These words and figures were substituted for the words and figures 'Sales Tax Act or the Bombay Sales Tax Rules, 1959' by Maharashtra 32 of 2006 Section 33(2) (w.e.f. 20.6.2006).] shall have the meanings respectively assigned to them under that Act or those Rules.
