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State of Maharashtra - Section

Section 2 in The Maharashtra Provisional Collection of Taxes Act, 1962

2. Definitions.

- In this Act, unless the context otherwise requires,-
(1)a "declared provision" means a provision in a Bill in respect of which a declaration has been made under section 3:
(2)"tax" includes any rate, cess, duty, fee, toll or other impost, whether general or local or special.