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[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(5)(c) in The Maharashtra Municipal Corporations Act, 1949

(c)any occasional transaction in the nature of such trade, commerce, profession, consumption, manufacture, adventure or concern involving import, purchase or sale of goods in the City, whether or not there is any volume, frequency, continuity or regularity to such transaction and whether or not such transaction is effected with a motive to make gain or profit and whether or not any gain or profit accrues from such transaction;