Section 2(2)(a) in The Maharashtra Motor Vehicles Tax Act, 1958

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State of Maharashtra - Subsection

Section 2(2)(a) in The Maharashtra Motor Vehicles Tax Act, 1958

(a)a vehicle manufactured in India means cost as per the purchase invoice of the vehicle issued either by the manufacturer or the dealer of the vehicle and shall include the basic manufacturing cost, excise duty and the sates tax payable in the State of Maharashtra; and

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State of Maharashtra - Subsection

Section 2(2)(a) in The Maharashtra Motor Vehicles Tax Act, 1958