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

State of Maharashtra - Subsection

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

(2)Words and expressions used but not defined in this Act shall have the meanings assigned to them under the [Maharashtra Value Added Tax Act] [These words were substituted for the words 'Bombay Sales Tax Act', by Maharashtra 32 of 2006, Section 27(b).].