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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(10)(e) in Telangana Value Added Tax Act, 2005

(e)any person, who may transfer the right to the use of any goods for any purpose whatsoever whether or not for a specified period in the course of business to any other person;