Section 2(1)(h) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

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

State of Andhra Pradesh - Subsection

Section 2(1)(h) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(h)'Importer' means a person who brings or causes to be brought any goods whether on his own account or an account of a principal or any other person, into local area, from any place outside the State for consumption, use or sale therein or who owns the goods at the time of entry into the local area;

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State of Andhra Pradesh - Subsection

Section 2(1)(h) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001