Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(28)] [Section 2] [Entire Act] State of Telangana - Subsection Section 2(28)(i) in Telangana Value Added Tax Act, 2005 (i)in the case of specific or ascertained goods, at the time the contract of sale or purchase is made; and