Section 2(4)(i) in The Gujarat Value Added Tax Act, 2003

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State of Gujarat - Subsection

Section 2(4)(i) in The Gujarat Value Added Tax Act, 2003

(i)any trade, commerce or manufacture or any adventure or concern in the nature of trade, commerce or manufacture, whether or not such trade, commerce, manufacture, adventure or concern is carried on with a motive to make profit or gain and whether or not any profit or gain accrues from such trade, commerce, manufacture, adventure or concern; and

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State of Gujarat - Subsection

Section 2(4)(i) in The Gujarat Value Added Tax Act, 2003