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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Telangana - Subsection

Section 78(2)(b) in Telangana Value Added Tax Act, 2005

(b)the manner of determination of the amount payable by the dealer in respect of,-
(i)any transfer of property in goods (whether as goods or in some other form) involved in the execution of a works contract;
(ii)any delivery of goods on hire purchase or any system of payment by instalments;
(iii)any transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration;
(iv)any transfer of property in goods involved in lucky gift scheme;