Section 8(3)(a) in The Maharashtra Value Added Tax Act, 2002

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(a) in The Maharashtra Value Added Tax Act, 2002

(a)"a unit in the Special Economic Zone" means a unit,-

(i)situated in a zone which is declared as Special Economic Zone by the Central Government or, as the case may be, the State Government, and

(ii)which has been certified by the Commissioner;