Legal Document View

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

State of Kerala - Subsection

Section 2(1)(d) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(d)"entry of [goods] [Substituted by Act 23 of 1996 w.e.f. 29-7-1996.] into a local area" with all its grammatical variations and cognate expressions, means entry of [goods] [Substituted by Act 23 of 1996 w.e.f. 29-7-1996.] into a local area from any place outside the State for use [consumption] [Inserted by Act 12 of 2003 w.e.f. 1-4-2003.] or sale therein;