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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(h) in The Maharashtra Purchase Tax On Sugarcane Act, 1962

(h)[ "unit" means a unit engaged or ordinarily engaged in the manufacture or production of khandsari sugar and which is capable of handling or processing sugarcane juice produced with the aid of a crusher driven by power.] [Clause (h) was added by Maharashtra 60 of 1974, Section 4(e).]