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

State of Uttarakhand - Subsection

Section 2(14)(a) in Uttaranchal Value Added Tax Act, 2005

(a)livestock, growing crops, grass, trees and things attached to or fastened to anything permanently attached to the earth which under the contract of sale are agreed to be severed;