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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4)(xvii) in Meghalaya Value Added Tax Act, 2003

(xvii)"Goods" means all kinds of movable property other than newspaper, actionable claims, stock shares, or securities and includes livestock, all materials, articles, commodities involved in the execution of any works contract, case or hire purchase or those to be used in fitting out, improvement or repair of movable property.