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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(3)(h) in Punjab General Sales Tax Act, 1948

(h)[ "sale" means any transfer of property in goods other than goods specified in Schedule "C" for cash, deferred payment or other valuable consideration and includes :- [Substituted by for the words 'Sale-means' any transfer of property in goods other than goods specified in Schedule 'C' for the cash or deferred payment or other valuable consideration, but does not include a mortgage, hypothecation, charge or pledge; by Punjab Act 8 of 1987 dated 13.4.1987.]