Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Chattisgarh - Subsection Section 2(w) in The Chhattisgarh Value Added Tax Act, 2005 (w)[ "Taxable turnover" in relation to a dealer for any period means that part of dealer's turnover which remains after deduction therefrom- [Substituted by C.G. Act No. 26 of 2006.]
