Section 2(23)(e) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(23)(e) in The Gujarat Value Added Tax Act, 2003

(e)supply of goods by any unincorporated association or body of persons to a member thereof for cash, deferred payment or other valuable consideration,

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State of Gujarat - Subsection

Section 2(23)(e) in The Gujarat Value Added Tax Act, 2003