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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(11)(v) in The Maharashtra Value Added Tax Act, 2002

(v)The Maharashtra Sales Tax on the Transfer of Property in Goods involved in the Execution of Works Contract (Re-enacted) Act, 1989 (Maharashtra XXXVI of 1989),