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

NCT Delhi - Subsection

Section 2(1)(zl) in The Delhi Value Added Tax Act, 2004

(zl)"turnover of purchases" means the aggregate of the amounts of purchase price paid or payable by a person in any tax period, [excluding] [Substituted for 'including' by Delhi Act 1 of 2012, w.e.f. 1-4-2012.] any input tax;