Section 2(4)(xliii) in Meghalaya Value Added Tax Act, 2003

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

State of Meghalaya - Subsection

Section 2(4)(xliii) in Meghalaya Value Added Tax Act, 2003

(xliii)"Turnover of Sales" means the aggregate of the amount of sale price received and receivable by a dealer in respect of any sales of goods made during a given period after deducting the amount of:-

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State of Meghalaya - Subsection

Section 2(4)(xliii) in Meghalaya Value Added Tax Act, 2003