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[Cites 0, Cited by 0] [Section 2(28)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(28)(ii) in Telangana Value Added Tax Act, 2005

(ii)in the case of unascertained or future goods, at the time of their appropriation to the contract of sale or purchase by the seller or by the purchaser, whether the assent of the other party is prior or subsequent to such appropriation;