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[Cites 0, Cited by 3] [Section 2(33)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(33)(vi) in Tamil Nadu Value Added Tax Act, 2006

(vi)a supply, by way of or as part of any service or in any other manner whatsoever, of goods, being food or any other article for human consumption or any drink (whether or not intoxicating) where such supply or service is for cash, deferred payment or other valuable consideration, and such transfer, delivery or supply of any goods shall be deemed to be a sale of those goods by the person making the transfer, delivery or supply and a purchase of those goods by the person to whom such transfer, delivery or supply is made;