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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(10)(e) in The Andhra Pradesh Value Added Tax Act, 2005

(e)any person, who may transfer the right to the use of any goods for any purpose whatsoever whether or not for a specified period in the course of business to any other person;