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[Cites 0, Cited by 8] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(g) in Tamil Nadu Tax On Entry of Motor Vehicles to Local Areas Act, 1990

(g)"importer" means a person who brings a motor vehicle into a local area from any place outside the State for use or sale therein; and who owns the vehicle at the time of its entry into the local area;