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

State of Karnataka - Subsection

Section 2(1)(d) in Karnataka Special Tax on Entry of Certain Goods Act, 2004

(d)"Entry of goods into a local area" with all its grammatical variations and cognate expressions, means entry of notified goods into a local area from any place outside the State for consumption, use or sale therein;