Section 2(1)(f) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

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

State of Maharashtra - Subsection

Section 2(1)(f) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(f)"import", with all its grammatical variations and cognate expressions means bringing or causing to be brought or receiving any goods into a local area from a place outside the State;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 2(1)(f) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002