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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(10)(a) in The Gujarat Value Added Tax Act, 2003

(a)the Central Government or a State Government or any local authority such as municipality or municipal corporation or panchayat, a statutory authority, a company, a partnership firm, a Hindu Undivided Family or any society, club, association or body, incorporated or not, of persons which carries on business;