Section 2(6) in The Karnataka Value Added Tax Act, 2003
(6)"Business" includes:-(a)any trade, commerce, 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 in furtherance of gain or profit and whether or not any gain or profit accrues therefrom; and(b)any transaction in connection with, or incidental or ancillary to, such trade, commerce, manufacture, adventure or concern.
