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[Cites 0, Cited by 3] [Section 2(35)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(35)(iv) in The Rajasthan Value Added Tax Act, 2003

(iv)a transfer of the right to use goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration;