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

State of Gujarat - Subsection

Section 2(35) in Gujarat Sales Tax Act, 1969

(35)"turnover of purchases" means the aggregate of the amounts of purchase price paid and payable by a dealer in respect of any purchase of goods made by him during a given period, after deducting the amount of purchase price, if any, refunded to the dealer by the seller in respect of any goods purchased from the seller and returned to him within the prescribed period;