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

State of Gujarat - Subsection

Section 2(5) in The Gujarat Value Added Tax Act, 2003

(5)[ "Capital goods" means plant and machinery (other than second hand plant and machinery) meant for use in manufacture of taxable goods and accounted as capital assets in the books of accounts;] [This clause was substituted by Gujarat Act No.6 of 2006, Section 3(2)]