Section 2(1)(s) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

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

State of Rajasthan - Subsection

Section 2(1)(s) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(s)"works contract" means any agreement for carrying out for cash, deferred payment or other valuable consideration, the construction, fitting out, improvement or repair of any building, road, bridge or any other immovable property, or manufacture, processing, fabrication, erection, installation, fitting out, improvement, modification, repair, conversion or commissioning of any movable property; and (t) "year" means the year commencing on the first day of April.

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State of Rajasthan - Subsection

Section 2(1)(s) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999