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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Uttarakhand - Subsection

Section 7(2)(ii) in Uttaranchal Value Added Tax Act, 2005

(ii)a dealer who makes sale of goods by way of transfer of right to use of any goods (whether or not for a fixed period) for any purpose.