Section 2(1)(s) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(s) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(s)"turnover of sales" means the aggregate of the amounts of sale price received or receivable during a year by a dealer in respect of the transfer of the right to use any goods;

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NCT Delhi - Subsection

Section 2(1)(s) in The Delhi Sales Tax on Right to Use Goods Act, 2002