Section 95(1) in The Maharashtra Value Added Tax Act, 2002
(1)The following laws are hereby repealed, namely: -(a)The Bombay Sales of Motor Spirit Taxation Act, 1958 (Bombay LXVI of 1958)(b)The Bombay Sales Tax Act, 1959 (Bombay LI of 1959),(c)[* * *] [Clause (c) was deleted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 54.](d)The Maharashtra Sales Tax Act, 1979 (Maharashtra XVII of 1979),(e)The Maharashtra Sales Tax on the Transfer of the Right to use any Goods for any purpose Act, 1985 (Maharashtra XVIII of 1985), and(f)The Maharashtra Sales Tax on the Transfer of Property in Goods involved in the Execution of Works Contract (Re-enacted) Act, 1989.
