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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(ac) in Uttar Pradesh Value Added Tax Act, 2008

(ac)"sale" with its grammatical variations and cognate expressions, means any transfer of property in goods (otherwise than by way of a mortgage, hypothecation, charge or pledge) by one person to another, for cash or for deferred payment or for any other valuable consideration and includes, -