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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(8)(k) in Tripura Value Added Tax Act, 2004

(k)a person engaged in the business of transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or commission or remuneration or any other valuable consideration;