Section 2(1)(h) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993

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

State of Jharkhand - Subsection

Section 2(1)(h) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993

(h)"Person" includes any Company or Association or body of individuals whether incorporated or not and also a Hindu Undivided Family, a firm, a local authority, the Government of any State or Union Territory.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 2(1)(h) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993