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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(1)(d) in Arunachal Pradesh Goods Tax Act, 2005

(d)Provided that in the cases where the amount of charges towards goods in such contract is not ascertainable from the terms and conditions of the contract, the amount of such charges shall be calculated as the sale price stipulated in the contract reduced by the prescribed percentage.