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

State of Uttar Pradesh - Subsection

Section 2(1) in Uttar Pradesh Tax on Entry of Goods Into Local Areas Rules, 2008

(1)In these Rules, unless there is anything repugnant in the subject or context:-
(a)"Act" means the Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007.
(b)"Form" means a form appended to these rules.
(c)"Section" means a section of the Act.