Section 2(23)(h) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(23)(h) in The Gujarat Value Added Tax Act, 2003

(h)supply of goods being food or any other article for human consumption or any drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration,

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State of Gujarat - Subsection

Section 2(23)(h) in The Gujarat Value Added Tax Act, 2003