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

State of Maharashtra - Subsection

Section 2(22) in The Maharashtra Value Added Tax Act, 2002

(22)"resale" means a sale of purchased goods-
(i)in the same form in which they were purchased, or
(ii)without doing anything to them which amounts to, or results in, a manufacture, and the word "resell" shall be construed accordingly;