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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(3)(dd) in Punjab General Sales Tax Act, 1948

(dd)[ "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] [Inserted by Punjab Act 7 of 1967.]: