Section 2(1)(z) in Haryana Value Added Tax Rules, 2003

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State of Haryana - Subsection

Section 2(1)(z) in Haryana Value Added Tax Rules, 2003

(z)"press" in relation to a ply-board manufacturer means a machine designed to be used for making ply-boards installed or set up at the place of business of the manufacturer;

(za)"range" comprises two or more districts in the State;

(zb)"return period" means a period of time for which a dealer is required under or by these rules to furnish a return in respect of business activities carried out by him during the period;

(zc)"section" means a section of the Act;

(zd)"society" means a society registered under the Haryana Co-operative Societies Act, 1984 (Act 22 of 1984);

(ze)"State representative" means a person authorised to represent the State in any proceeding under the Act;

(zf)"tax period" means a period of time usually a month, a quarter or a year for which tax payable by a dealer is quantified; and

(zg)"turnover" means aggregate of value of goods sold or purchased or exported out of State or imported into State or supplied or received, as the case may be, by a dealer during a tax period.

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State of Haryana - Subsection

Section 2(1)(z) in Haryana Value Added Tax Rules, 2003