Section 2(1)(s) in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(s)"Value Added Tax Rules" means the Maharashtra Value Added Tax Rules, 2005 (Maharashtra IX of 2005) made under the Value Added Tax Act.

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