Section 2(1)(b) in The Jammu and Kashmir Entry Tax on Goods Act, 2000

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State of Jammu-Kashmir - Subsection

Section 2(1)(b) in The Jammu and Kashmir Entry Tax on Goods Act, 2000

(b)"goods means all kinds of moveable property, materials, articles and commodities brought into the State of Jammu and Kashmir for use or consumption;

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State of Jammu-Kashmir - Subsection

Section 2(1)(b) in The Jammu and Kashmir Entry Tax on Goods Act, 2000