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[Cites 0, Cited by 0] [Section 2(50)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(50)(c) in Uttaranchal Value Added Tax Act, 2005

(c)the transfer of the right to use any goods for any purpose (whether or not for a specified period) means the valuable consideration received or receivable for such transfer;