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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Sikkim - Subsection

Section 2(3)(n) in Sikkim Sales Tax Act, 1983

(n)"sale price" means the amount payable to a dealer as consideration for the sale of goods, less any sum allowed as cash discount but inclusive of any sum charged for anything done by the dealer in respect of the goods at the time of or before the delivery thereof other than the cost of freight or delivery or the cost of installation in cases where such cost is separately charged;