Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(f) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(f)"Scheduled Goods" means any goods mentioned in the Schedule to this act;