Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(q) in Himachal Pradesh Tax on Entry of Goods into Local Area Act, 2010

(q)"taxable turnover" means the aggregate amount of the value of the goods liable to tax as determined under section 7;