Section 88(e) in The Maharashtra Value Added Tax Act, 2002
(e)"Package Scheme of Incentives" means the 1979, 1983, 1988 or 1993 Package Schemes of Incentives introduced by the Industries, Energy and Labour Department, the Package Scheme of Incentives for Tourism 1993, [Electronic Scheme, 1985] [These words were Inserted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, 48(2)(1).] and the [New Package Scheme of Incentives for projects, 1999] [These words were substituted by the Maharashtra Value Added Tax (Levy and Amendment) Act, 2005, Section 48(2)(ii).], introduced by the Home and Tourism Department and the Power Generation Promotion Policy 1998 [the Package Scheme of Incentives-2001 or, as the case may be, Package Scheme of Incentives-2007] [These words and figures were Inserted by Maharashtra 7 of 2011, Section 2(b), (w.e.f. 10-3-2011).]introduced by the Industries, Energy and Labour Department, all as amended, from time to time;
