Section 2(4)(g) in Meghalaya Value Added Tax Act, 2003

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State of Meghalaya - Subsection

Section 2(4)(g) in Meghalaya Value Added Tax Act, 2003

(g)A transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment other valuable consideration, and transfer, delivery or supply of any good shall be deemed to be sale of those goods by the person making the transfer, delivery or supply and purchase of those goods by the person to whom such transfer, delivery or supply is made, but does not include a mortgage, hypothecation, charge or pledge.

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State of Meghalaya - Subsection

Section 2(4)(g) in Meghalaya Value Added Tax Act, 2003