Section 2(7) in Maharashtra Settlement of Arrears in Disputes Act, 2016
(7)"relevant Act" means, -(a)the Central Sales Tax Act, 1956 (74 of 1956);(b)the Bombay Sales of Motor Spirit Taxation Act, 1958 (Bom. LXV of 1958);(c)the Bombay Sales Tax Act, 1959 (Bom. LI of 1959);(d)the Maharashtra Purchase Tax on Sugarcane Act, 1962 (Mah.IX of 1962);(e)the Maharashtra State Tax on Professions, Trades, Callings and Employments Act, 1975 (Mah.XVI of 1975);(f)the Maharashtra Sales Tax on the Transfer of the Right to use any Goods for any Purpose Act, 1985 (Mah. XVIII of 1985);(g)the Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987 (Mah. XLII of 1987);(h)the Maharashtra Tax on Luxuries Act, 1987 (Mah. XLI of 1987);(i)the Maharashtra Sales Tax on the Transfer of Property in Goods involved in the Execution of Works Contract (Re-enacted) Act, 1989 (Mah. XXXVI of 1989);(j)the Maharashtra Tax on Entry of Goods into Local Areas Act, 2002 (Mah. IV of 2003);(k)the Maharashtra Value Added Tax Act, 2002 (Mah.IX of 2005), and includes the rules made or notifications issued thereunder ;
