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

State of Maharashtra - Subsection

Section 2(7A) in The Maharashtra Motor Vehicles Tax Act, 1958

(7A)[ "Tax Collection Centre" means a Centre established by the State Government for the purpose of assessment, levy and collection of tax;] [Clause (7A) was inserted and original clause (7A) was renumbered as clause (7B)' by Maharashtra 2 of 1993, Section 2(c).]