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

State of Gujarat - Subsection

Section 2(15) in The Gujarat Value Added Tax Act, 2003

(15)"Person" includes an individual, a joint family or Hindu Undivided Family, a company, a firm, an association of persons or body of individuals, whether incorporated or not, a society, club or other institution, a local authority, the Central Government or a State Government and every artificial juridical person not falling within any of the preceding descriptions;