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 40(1)] [Section 40] [Entire Act] State of West Bengal - Subsection Section 40(1)(ii) in West Bengal Value Added Tax Act, 2003 (ii)where no transfer of property in goods (whether as goods or in some other form) is involved in the execution of such works contract; or