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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(11)(c) in West Bengal Value Added Tax Act, 2003

(c)a society including a co-operative society, club or any association which sells goods to its members or others for cash, or for deferred payment, or for commission, or for remuneration, or for other valuable consideration,