Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act] State of Gujarat - Subsection Section 2(10)(f) in The Gujarat Value Added Tax Act, 2003 (f)any person who transfers property in goods (whether as goods or in some other from) involved in the execution of a works contract;