Section 2(3)(v) in Punjab General Sales Tax Act, 1948

[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(3)(v) in Punjab General Sales Tax Act, 1948

(v)supply by way of or as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or any drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration; and such transfer, delivery or supply of any goods shall be deemed to be a purchase of these goods by the person to whom such transfer, delivery or supply is made from the person by whom the transfer, delivery or supply is made;]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 2(3)(v) in Punjab General Sales Tax Act, 1948