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

State of Maharashtra - Subsection

Section 2(16) in The Maharashtra Value Added Tax Act, 2002

(16)"non-resident dealer" means a dealer who effects purchases or sales of any goods in the State, but who has no fixed place of business [* * *] [The words 'or residence' deleted by Maharashtra 25 of 2007, Section 6, (w.e.f. 15-8-2007).] in the State;