Section 2(o) in The Maharashtra Tax on Luxuries Act, 1987
(o)"tax" means the tax levied on luxuries [* *] [The words 'provided in hotel payable' were deleted by Maharashtra 17 of 1993, Section 15(6).] [*] [The words 'and tax levied by way of cess on other facilities, services, enjoyments, utilities, consumptions, etc' were deleted and deemed to have been deleted w.e.f. 20-1-2005 by Maharashtra 32 of 2006, Section 11(e).]
