Maharashtra Value Added Tax Act, 2002

An Act to consolidate and amend the laws relating to the levy and collection of tax on the sale [***] [Deleted 'or purchase' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] of certain goods in the State of Maharashtra. Whereas it is expedient to consolidate and amend the laws relating to the levy and collection of tax on the sale [***] [Deleted 'or purchase' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.] of certain goods in the State of Maharashtra; it is hereby enacted in the Fifty-third Year of the Republic of India as follows:-

Act number

Act 9 of 2005

Year

2005

Enacted on

09-03-2005

In force from

9 March 2005

Jurisdiction

Maharashtra State Act

Subjects

Taxation

Read the full text of Maharashtra Value Added Tax Act, 2002 section by section on LawLens.

Official source: India Code