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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(2)The Tax under sub-section (1) shall be continued to be levied till such time as is required to improve infra-structure within the State such as power, road, market condition etc., with a view to facilitate better market conditions for trade, commerce and industry.