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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(2) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(2)Every dealer having no fixed place of business within the State of Uttar Pradesh shall subject to other provisions of this section, make payment of tax in respect of scheduled goods on the estimated value of the scheduled goods before bringing or receiving or before taking delivery of such goods into a local area.