Section 2(3)(e) in Himachal Pradesh General Sales Tax Act, 1968

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State of Himachal Pradesh - Subsection

Section 2(3)(e) in Himachal Pradesh General Sales Tax Act, 1968

(e)[ "goods" means every kind of movable [property other than newspapers, actionable] [Clause '(e)' subs. vide Act No. 7 of 1977 (Sec. 2) and shall always be deemed to have been substituted.] claims, stocks, shares or securities, and, includes growing crops, grass, trees and things attached to or fastened to anything permanently attached to the earth but which under the contract of sale, are agreed to be severed, and includes any class of goods;]

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State of Himachal Pradesh - Subsection

Section 2(3)(e) in Himachal Pradesh General Sales Tax Act, 1968