Section 6A(1)(b) in Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989

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State of Maharashtra - Subsection

Section 6A(1)(b) in Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989

(b)the turnover of purchases in respect of goods which are totally exempt from the payment of the tax unconditionally under any notification issued under-section 41 of the Bombay Sales Tax Act, 1959;

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State of Maharashtra - Subsection

Section 6A(1)(b) in Maharashtra Sales Tax on the Transfer of property in goods involved in the execution of Works Contracts (Re-enacted) Act, 1989