Section 2(1)(e) in The Jammu and Kashmir Entry Tax on Goods Act, 2000

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State of Jammu-Kashmir - Subsection

Section 2(1)(e) in The Jammu and Kashmir Entry Tax on Goods Act, 2000

(e)"persons" means an individual or body of individuals, whether incorporated or not, and also a Hindu undivided family, a firm, a society, a club, an individual, a company, an association, a local authority or a state Government;

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State of Jammu-Kashmir - Subsection

Section 2(1)(e) in The Jammu and Kashmir Entry Tax on Goods Act, 2000