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[Cites 0, Cited by 16] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(ja) in The Central Sales Tax Act, 1956

(ja)[ "works contract" means a contract for carrying out any work which includes assembling, construction, building, altering, manufacturing, processing, fabricating, erection, installation, fitting out, improvement, repair or commissioning of any movable or immovable property;] [Inserted by Act 18 of 2005, Section 89 (w.e.f. 13.5.2005). ]