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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(20) in The Rajasthan Sales Tax Act, 1994

(20)"goods" means all kinds of movable property other than newspapers, money, actionable claims, stocks, shares and securities, and includes goods in some other form involved to the execution of works contracts;