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[Cites 0, Cited by 17] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(12) in The Maharashtra Value Added Tax Act, 2002

(12)[ "goods" means petroleum crude, high speed diesel, motor sprit (commonly known as petrol), natural gas, aviation turbine fuel and alcoholic liquor for human consumption;] [Substituted by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]