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

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State of Maharashtra - Subsection

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

(b)"a unit in the Software Technology Park" means a unit,-

(i)set up in accordance with the Software Technology Park Scheme notified by the Government of India in the Ministry of Commerce and Industry, and

(ii)which has been certified by the Commissioner;