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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(14)(b) in Uttaranchal Value Added Tax Act, 2005

(b)all materials, commodities and articles (whether as goods or in some other form) involved in the execution of works contract including those used in the fitting out, improvement or repair of any movable or immovable property, or involved in lease or hire purchase;