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[Cites 0, Cited by 0] [Section 2(28)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(28)(f) in Uttaranchal Value Added Tax Act, 2005

(f)any place where a dealer or a person books or delivers goods and any vehicle or vessel or any other carrier wherein the goods are stored or used for transporting goods.