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

State of Chattisgarh - Subsection

Section 2(1)(a) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(a)[ ***] [Omitted by Act No. 24 of 1982 (w.e.f. 6-5-1982).]
(aa)[] [Renumbered as clause (aa) by Act No. 24 of 1978 (w.e.f. 1-10-1978).] "entry of goods into a local area" with all its grammatical variations and cognate expressions means entry' of goods into that local area from any place outside thereof including a place outside the State for consumption, use or sale therein;