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

State of Uttar Pradesh - Subsection

Section 2(1)(c) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(c)an agent for the collection or the payment of the sale price of goods or as a guarantor for such collection or such payment;
(vi)a firm or a company or other body corporate, the principal office or headquarters whereof is outside the State having a branch or office in the State, in respect of purchases or sales, supplies or distribution of goods through such branch or office;
(vii)every person who carries on the business of transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract;
(vii)every person who carries on business of transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration;
(ix)any person who, in the course of occasional transactions of business nature, whether on his own account or on account of a principal or any other person, brings or causes to be brought into a local area any goods or takes delivery or is entitled to take delivery of goods on its entry into local area;