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Union of India - Section

Section 92B in Constitution of India, 1950

92B. [ Taxes on the consignment of goods (whether the consignment is to the person making it or to any other person), where such consignment takes place in the course of inter-State trade or commerce.] [Inserted by the Constitution (Forty-sixth Amendment) Act, 1982, Section 5 (w.e.f. 2.2.1983). ]