Section 2(2) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976
(2)All those expressions, other than expression "goods" and "sale" which are used but are not defined in this Act and are defined in the [Chhattisgarh Value Added Tax Act, 2005 (No. 2 of 2005)] [Substituted by C.G. Act No. 18 of 2006 (w.e.f. 1 -4-2006).] shall have the meanings assigned to them in that Act.
