Section 9(5)(ix) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5)(ix) in The Gujarat Value Added Tax Act, 2003

(ix)used for transferring the right to use for any purpose (whether or not for a specified period), for cash, deferred payment or other valuable considerations, or

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State of Gujarat - Subsection

Section 9(5)(ix) in The Gujarat Value Added Tax Act, 2003