Section 2(15A) in The Maharashtra Value Added Tax Act, 2002
(15A)[ "motor spirit" means,- [Clause (15A) was inserted by Maharashtra 8 of 2012, Section 18(1). (w.r.e.f 1-4-2005).](a)High Speed Diesel Oil;(b)Aviation Turbine Fuel (Duty paid);(c)Aviation Turbine Fuel (Bonded);(d)Aviation Gasoline (Duty paid);(e)Aviation Gasoline (Bonded);(f)Petrol,[and] any other product as the State Government may, from time to time, notify in the Official Gazette;]
