Section 2(45)(e) in Orissa Value Added Tax Act, 2004

[Cites 0, Cited by 0] [Section 2(45)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(45)(e) in Orissa Value Added Tax Act, 2004

(e)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,

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State of Odisha - Subsection

Section 2(45)(e) in Orissa Value Added Tax Act, 2004