Section 143(44)(a) in Finance Act, 2012

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Union of India - Subsection

Section 143(44)(a) in Finance Act, 2012

(a)an activity which constitutes merely, -

(i)a transfer of title in goods or immovable property, by way of sale, gift or in any other manner; or

(ii)such transfer, delivery or supply of any goods which is deemed to be a sale within the meaning of clause (29A) of article 366 of the Constitution; or

(iii)a transaction in money or actionable claim;

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Union of India - Subsection

Section 143(44)(a) in Finance Act, 2012