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[Cites 0, Cited by 15] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(52) in The Central Goods and Services Tax Act, 2017

(52)"goods" means every kind of movable property other than money and securities but includes actionable claim, growing crops, grass and things attached to or forming part of the land which are agreed to be severed before supply or under a contract of supply;