Section 2(1)(b) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

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State of Himachal Pradesh - Subsection

Section 2(1)(b) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(b)"bring motor vehicle into a local area" means causing the entry of motor vehicle into a local area by bringing it inside the local area or causing it to be brought inside the local area from any place outside the local area including a place outside the State for consumption, use or sale therein;

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State of Himachal Pradesh - Subsection

Section 2(1)(b) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010