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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(36) in Gujarat Sales Tax Act, 1969

(36)"turnover of sales" means the aggregate of the amounts of sale price received and receivable by a dealer in respect of any sale of goods made during a given period after deducting the amount of sale price, if any, refunded by the dealer to a purchaser, in respect of any goods purchased and returned by the purchaser within the prescribed period; and