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

State of Maharashtra - Subsection

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

(f)[ a unit includes an establishment situated within the Special Economic Zone.] [Clauses (f) added by Maharashtra 32 of 2006, Section 39(e), (w.e f. 20-6-2006).]