Section 2(1)(b) in The Assam Entry Tax Act, 2001

[Cites 0, Cited by 2] [Section 2(1)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(1)(b) in The Assam Entry Tax Act, 2001

(b)"Entry of goods into a local area" with all its grammatical variation and cognate expressions means entry of the goods as specified in the Schedule into a local area from any place outside that local area including a place outside the State for consumption, use or sale therein;

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State of Assam - Subsection

Section 2(1)(b) in The Assam Entry Tax Act, 2001