Section 2(1)(o) in The Delhi Sales Tax on Right to Use Goods Act, 2002

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(1)(o) in The Delhi Sales Tax on Right to Use Goods Act, 2002

(o)"sale price" means the amount of valuable consideration received or receivable for the transfer of the right to use any goods for any purpose (whether or not for a specified period);

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NCT Delhi - Subsection

Section 2(1)(o) in The Delhi Sales Tax on Right to Use Goods Act, 2002