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[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

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

(d)A transfer of the right to use any goods for any purpose, whether or not for specified period, for cash, deferred payment or any other valuable considerations: