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[Cites 0, Cited by 0] [Section 2(34)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(34)(d) in The Andhra Pradesh Value Added Tax Act, 2005

(d)a tax on the transfer of the right to use any goods for any purpose whether or not for a specified period for cash, deferred payment or other valuable consideration;