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[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(6)(e) in Uttaranchal Value Added Tax Act, 2005

(e)the execution of any works contract or the transfer of the right to use any goods for any purpose (whether or not for a specified period); and