Section 2(l) in The Monopolies And Restrictive Trade Practices Act, 1969
(l)"price", in relation to the sale of any goods or to the performance of any services, includes every valuable consideration, whether direct or indirect, and includes any consideration which in effect relates to the sale of any goods or to the performance of any services although ostensibly relating to any other matter or thing;(ll)[ "produce" includes manufacture and all its grammatical variations and cognate expressions shall be construed accordingly] [ Inserted by Act 30 of 1982, Section 2 (w.e.f. 18.8.1982).];
