Section 2(4)(xlii) in Meghalaya Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(4)(xlii) in Meghalaya Value Added Tax Act, 2003

(xlii)"Turnover of Purchases" means the aggregate of the amount of purchase price paid and payable by a dealer in respect of any purchase of goods made by him during a given period, after deducting the amount of:-

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State of Meghalaya - Subsection

Section 2(4)(xlii) in Meghalaya Value Added Tax Act, 2003