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[Cites 0, Cited by 0] [Section 2(50)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(50)(a) in Uttaranchal Value Added Tax Act, 2005

(a)the transfer of property in goods (whether as goods or in some other form) involved in the execution of works contract, means the amount of valuable consideration paid or payable to a person for the execution of such works contract;