Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Haryana - Subsection Section 2(ze) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008 (ze)"receive any goods" means to take delivery or possession of any goods, whether actual or constructive, or cause the goods to be received by any other person;
