Section 2(1)(n) in Andhra Pradesh General Sales Tax Act, 1957

[Cites 0, Cited by 14] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(n) in Andhra Pradesh General Sales Tax Act, 1957

(n)"Sale" with all its grammatical variations and cognate expressions means every transfer of the property in goods whether as such goods or in any other form in pursuance of a contract or otherwise by one person to another in the course of trade or business, for cash, or for deferred payment, or for any other valuable consideration or in the supply or distribution of goods by a society (including a co operative society), club, firm or association to its members, but does not include a mortgage, hypothecation or pledge of, or a charge on goods.

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State of Andhra Pradesh - Subsection

Section 2(1)(n) in Andhra Pradesh General Sales Tax Act, 1957