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

State of Rajasthan - Subsection

Section 2(1)(f) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(f)"goods" means all kinds of movable property (other than newspapers, actionable claims, stocks, shares and securities) and includes livestock;