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

State of Assam - Subsection

Section 2(5)(iii) in Assam General Sales Tax Act, 1993

(iii)any transaction including the rendering of any service in connection with or incidental or ancillary to, such trade, commerce, manufacture, adventure, concern, works-contract or lease, or to the setting up of any such business;