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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(4)(c) in Karnataka Tax on Entry of Goods Act, 1979

(c)"importer" means a person who brings a motor into a local area from any place outside the State for use or sale therein and who owns the vehicle at the time of its entry into a local area;