Section 2(6) in The Maharashtra Motor Vehicles Tax Act, 1958
(6)[ "tax" means a tax including any [* * *] [Clause (6) was substituted by Maharashtra 22 of 1979, Section 2(c).] [, additional or one time tax] [These words were substituted for the words 'or additional tax' by Maharashtra 14 of 1987, Section 2(b).] [or environment tax] [There words were inserted by Maharashtra 30 of 2010, Section 2, (w.e.f. 15-10-2010).] imposed by or under this Act.;]
