Section 2(1)(b) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

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State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(b)"entry of goods" with all its grammatical variations and cognate expressions means entry of goods into a local area from any place outside the State, for consumption, use or sale therein;

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State of Maharashtra - Subsection

Section 2(1)(b) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002