Section 2(11) in The Maharashtra Value Added Tax Act, 2002
(11)"earlier law" means any of the following laws, that is to say, -(i)The Bombay Sales of Motor Spirit Taxation Act, 1958 (Bombay LXVI of 1958)(ii)The Bombay Sales Tax Act, 1959, (Bombay LI of 1959)(iii)[* * *] [Sub-clause (iii) deleted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 2(3).](iv)The Maharashtra Sales Tax on the Transfer of the Right to use any goods for any Purpose Act, 1985 (Maharashtra XVIII of 1985), and(v)The Maharashtra Sales Tax on the Transfer of Property in Goods involved in the Execution of Works Contract (Re-enacted) Act, 1989 (Maharashtra XXXVI of 1989),each of them as amended, from time to time, and includes enactments which have validated anything done or omitted to be done under any of the abovementioned laws;
