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[Cites 0, Cited by 0] [Section 2(40)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(40)(f) in Uttaranchal Value Added Tax Act, 2005

(f)any supply, by way of or as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration;