Section 2(49B) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(49B)"turnover of sales" means the aggregate of the amount of sale price received and receivable by dealer or a person in respect of any sale of goods made during a given period after deducting the amount of sale price, if any, refunded by him to a purchaser, in respect of any goods purchased and returned by the purchaser to him within a period of six months and where the registration certificate is cancelled, the amount, in respect of sales made before the date on which the cancellation became effective, received or receivable after such date;] [Clauses (49A) and 49(B) were inserted by Maharashtra 32 of 2003, Section 2(f).]
