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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(12) in Gujarat Sales Tax Act, 1969

(12)"goods" means all kinds of movable property (not being news-papers or actionable claims, or stocks, shares or securities) and all materials, articles and commodities, including standing timber and things attached to or forming part of the land, which are agreed to be severed before sale or under the contract of sale;