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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(11)(k) in Uttaranchal Value Added Tax Act, 2005

(k)a person engaged in the business of transfer otherwise than in pursuance of a contract, of property in any goods for cash, deferred payment or other valuable consideration;