Section 2(1)(c) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(c) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(c)"General Sales Tax Act" means any Sales Tax Law in force in any State which provides for the levy of taxes on the sale or purchase of goods generally or on any specified goods expressly mentioned in that behalf or any class of transactions expressly specified in that behalf;

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State of Maharashtra - Subsection

Section 2(1)(c) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002