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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(5)(ii) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(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;