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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(4)(iii) in The Maharashtra Value Added Tax Act, 2002

(iii)sale or purchase of any goods, the price of which would be credited or, as the case may be, debited to the profit and loss account of the business under the double entry system of accounting shall be deemed to be transactions comprised in business;