Section 1 in Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989
1. Short Title, Extent and Commencement.
(1)This Act may be called the Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989.(2)It extends to the whole of the State of Maharashtra.(3)It shall be deemed to have come into force on the 1st October 1986.
