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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(16A) in Uttaranchal Value Added Tax Act, 2005

(16A)[ "Import" means bringing or receiving of goods, into the State from outside the State or from outside the country, as a result of purchase or otherwise;] [Inserted by The Uttaranchal Value Added Tax Act, 2005 (Amendment) Act, 2012.]