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[Cites 0, Cited by 5] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(43) in Tamil Nadu Value Added Tax Act, 2006

(43)"works contract" includes any agreement for carrying out for cash, deferred payment or other valuable consideration, building construction, manufacture, processing, fabrication, erection, installation, fitting out, improvement, modification, repair or commissioning, of any movable or immovable property;