Section 2(10)(h) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(10)(h) in The Gujarat Value Added Tax Act, 2003

(h)any person who transfers the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or other valuable consideration; and

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State of Gujarat - Subsection

Section 2(10)(h) in The Gujarat Value Added Tax Act, 2003