Section 2(41)(b) in West Bengal Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(41)(b) in West Bengal Value Added Tax Act, 2003

(b)any sum charged for freight, delivery, distribution, installation or insurance, by such dealer at the time of delivery, or before delivery, of such goods,

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State of West Bengal - Subsection

Section 2(41)(b) in West Bengal Value Added Tax Act, 2003