Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act] State of Uttarakhand - Subsection Section 4(6)(ii) in Uttarakhand Tax on Entry of Goods Into Local Areas Act, 2008 (ii)sold or re-sold either in the course of Inter-State trade or commerce or in the course of export out of the territory of India.