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

State of Gujarat - Subsection

Section 2(21) in The Gujarat Value Added Tax Act, 2003

(21)"resale" means a sale of purchased goods,-
(i)in the same form in which they were purchased; or
(ii)without using them in the manufacture of any goods or without doing anything to them which amounts to or results, in, a manufacture;
and the word "resell" shall be construed accordingly;