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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(2) in Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989

(2)[ ***] [Sub-section (2) was deleted by Maharashtra 21 of 1998, S. 26(a), w.e.f. 1.5.1998, Prior to its substitution]