(j)"turnover" used in relation to any dealer liable to tax under this Act means the aggregate of the sale prices received and receivable by him in respect of sales of any goods in the course of inter-State trade or commerce made during any prescribed period [and determined in accordance with the provisions of this Act and the rules made thereunder] [Substituted by Act 28 of 1969, Section 2, for " and determined in the prescribed manner" (restropectively). ];
