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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(4)(ii) in The Gujarat Value Added Tax Act, 2003

(ii)any transaction of buying, selling or supplying plant, machinery, raw materials, processing materials, packing materials, empties, consumables stores, waste products, or such other goods, or waste or scrap of any of them which is ancillary or incidental to or resulting from such trade, commerce, manufacture, adventure or concern;