Section 2(1)(e) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

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State of Andhra Pradesh - Subsection

Section 2(1)(e) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(e)'Entry of goods into local area' 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 Andhra Pradesh - Subsection

Section 2(1)(e) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001