Section 3(2) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007
(2)The territorial jurisdiction of authorities under this act shall be the same as may be fixed or determined by the State Government or the [Commissioner of Commercial Taxes] [Substituted by 'Commissioner of Trade Tax' U.P. Tax on Entry of Goods into Local Areas (Amendment) Act, 2008 (Act No. 7 of 2008), w.e.f. 1.1.2008.] for the purpose of carrying out purposes of [the Uttar Pradesh Value Added Tax Act, 2008.] [Substituted by 'the Uttar Pradesh Trade Tax Act, 1948' U.P. Tax on Entry of Goods into Local Areas (Amendment) Act, 2008 (Act No. 7 of 2008), w.e.f. 1.1.2008.]
