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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(6)(v) in The Rajasthan Value Added Tax Act, 2003

(v)any occasional transaction in the nature of such trade, commerce, manufacture, adventure or concern whether or not there is volume, frequency, continuity or regularity of such transaction;