Section 2(29) in The Maharashtra Value Added Tax Act, 2002
(29)"tax" means a [sales tax [These words were substituted for the words 'sales Tax leviable' by Maharashtra 8 of 2012, Section 18(3), (w.e.f 1-5-2012).] [***] [Deleted 'or purchase tax leviable or as the case may be,' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] payable, under this Act and includes any amount payable by way of composition;
