Section 2(1)(c) in The Assam Entry Tax Act, 2001

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

State of Assam - Subsection

Section 2(1)(c) in The Assam Entry Tax Act, 2001

(c)"Entry Tax" means a tax on the entry of goods into a local area for consumption, use or sale therein, levied and payable in accordance with the provisions of this Act;

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State of Assam - Subsection

Section 2(1)(c) in The Assam Entry Tax Act, 2001