Section 5(1) in The Delhi Value Added Tax Act, 2004
(1)For the purposes of this Act, taxable turnover means that part of dealer'5s turnover arising during the tax period which remains after deducting therefrom-(a)the turnover of sales not subject to tax under section 7 of this Act; and(b)the turnover of sales of goods declared exempt under section 6 of this Act.
