Section 2(8)(iii) in Gujarat Sales Tax Act, 1969

[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(8)(iii) in Gujarat Sales Tax Act, 1969

(iii)by servants on wages payable in cash or kind (but not in crop share), or by hired labour under one's personal supervision or the personal supervision of any member of one's family:

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State of Gujarat - Subsection

Section 2(8)(iii) in Gujarat Sales Tax Act, 1969