Section 2(45)(d) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 2(45)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(45)(d) in Orissa Value Added Tax Act, 2004

(d)A transfer of goods by any unincorporated association or body of persons to a member thereof for cash, deferred payment or any other valuable consideration,

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State of Odisha - Subsection

Section 2(45)(d) in Orissa Value Added Tax Act, 2004