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

State of Karnataka - Subsection

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

(e)"person" includes any company or association or body of individuals whether incorporated or not and also a Hindu Undivided family, a firm, a society, a club, an individual, the Central Government or the Government of any other State, Union Territory, or a local Authority ;