Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(33)(v) in Tamil Nadu Value Added Tax Act, 2006 (v)a supply of goods by any un-incorporated association or body of persons to a member thereof for cash, deferred payment or other valuable consideration;