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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(19) in Assam General Sales Tax Act, 1993

(19)"Lease" means any agreement or arrangement whereby the right to use any goods for any purpose is transferred by one person to another whether or not for a specified purpose for cash deferred payment or other valuable consideration without the transfer of ownership and includes a sub lease but does not include any transfer on hire purchase or any system of payment by installments;