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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(8) in The Rajasthan Sales Tax Act, 1994

(8)"business" includes-
(i)any trade, commerce or manufacture or any adventure or concern in the nature of trade, commerce or manufacture, whether or not such trade, commerce, manufacture, adventure or concern is carried on with a motive to make gain or profit, and whether or not any gain or profit accrues from such trade, commerce, manufacture, adventure or concern; but does not include activities of sale, supply or distribution of goods carried on without any profit motive by-
(a)a charitable or religious institution in the performance of its functions for achieving its avowed objects; and
(b)an educational institution, where such sale, supply or distribution is made to its students;
(ii)the execution of any works contract;
(iii)the transfer of the right to sue any goods for any purpose under a lease; and
(iv)any transaction in connection with, or incidental or ancillary to, such trade, commerce, manufacture, adventure or concern;