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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(x) in The Kerala Value Added Tax Act, 2003

(x)"Capital goods" means plant, machinery, equipments including pollution / quality control, lab and cold storage equipments used in manufacture, processing, excluding for job works or rendering of services, packing or storage of goods in the course of business and delivery vehicles but shall not include such goods and civil structure as may be notified by Government.