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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(17)(a) in Telangana Goods and Services Tax Act, 2017

(a)any trade, commerce, manufacture, profession, vocation, adventure, wager or any other similar activity, whether or not it is for a pecuniary benefit;