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[Cites 0, Cited by 0] [Section 2(42)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(42)(a) in Uttaranchal Value Added Tax Act, 2005

(a)any sum allowed by the seller of goods to the purchaser as cash discount, commission or trade discount according to normal trade practice, at the time of sale of goods;