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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(e) in The Maharashtra Value Added Tax Act, 2002

(e)[ a developer of the Special Economic Zone means, a person.- [[Clause (e) and (e-a) were substituted for the clause (e) by Maharashtra 8 of 2012, section 21(1)(b), (w.e.f. 1-5-2012). Prior to substitution read as under;