Section 2(1)(k) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(k) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(k)"possession" includes legal or physical possession, whether as owner or transferee or agent on behalf of a transferor or principal, as the case may be, whether disclosed or not;

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NCT Delhi - Subsection

Section 2(1)(k) in The Delhi Sales Tax on Right to Use Goods Act, 2002