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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(4a) in Karnataka Tax on Entry of Goods Act, 1979

(4a)[ goods means all kinds of movable property (other than newspapers, actionable claims, stocks and shares and securities) and includes livestock; [Inserted by Act 15 of 1992 w.e.f. 1-5-1992]