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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(n) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(n)"sale" with its grammatical variations and cognate expressions means any transfer of the right to use any goods for any purpose (whether or not for a specified period) for cash, deferred payment or any other valuable consideration, and the word "sell" shall be construed accordingly;