Section 8(5)(h) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(5)(h) in The Maharashtra Value Added Tax Act, 2002

(h)[ any telephone service provider, holding a licence granted under the Indian Telegraph Act, 1885 and the Indian Wireless Telegraphy Act, 1933, (17 of 1933) to establish, install, operate and maintain,- [[Sub-clause (h) substituted by Maharashtra 25 of 2007, Section 7(4), (w.e.f. 15-8-2007). Deleted sub-clause (h) was as under -

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 8(5)(h) in The Maharashtra Value Added Tax Act, 2002