Section 2(1)(e) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987

(e)[ "Maharashtra Value Added Tax Act" means the Maharashtra Value Added Tax Act, 2002;] [Clause (e) was substituted, by Maharashtra 32 of 2006, Section 27(a)(ii).]

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State of Maharashtra - Subsection

Section 2(1)(e) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987