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[Cites 0, Cited by 0] [Section 2(16)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(16)(c) in The Maharashtra Municipal Corporations Act, 1949

(c)the Central Government or any State Government which (whether or not while carrying on business) buys, sells, supplies, distributes or imports goods directly or otherwise, for commission, remuneration or otherwise;