Section 2(16)(B) in The Maharashtra Municipal Corporations Act, 1949

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State of Maharashtra - Subsection

Section 2(16)(B) in The Maharashtra Municipal Corporations Act, 1949

(B)each of the following persons and bodies who disposes of any goods including goods as unclaimed or confiscated or as unserviceable or as scrap, surplus, old obsolete or discarded material or waste products whether by auction or otherwise directly or through an agent for cash, or for deferred payment, or for any other valuable consideration, shall, notwithstanding anything contained in clause (5A) or any other provisions of this Act, be deemed to be a dealer, namely :-

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State of Maharashtra - Subsection

Section 2(16)(B) in The Maharashtra Municipal Corporations Act, 1949