Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttarakhand - Subsection Section 2(12) in Uttaranchal Value Added Tax Act, 2005 (12)"Declared Goods" means goods declared under Section 14 of the Central Sales Tax Act, 1956, to be of special importance in inter- State trade or commerce;
