Section 2(32) in The Maharashtra Value Added Tax Act, 2002
(32)"turnover of purchases" means the aggregate of the amounts 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,-(a)purchase price, if any, refunded to the dealer by the seller in respect of any goods purchased from the seller and returned to him within the prescribed period; and(b)deposit, if any, refunded in the prescribed period to the dealer by the seller, in respect of any goods purchased by the dealer.[***] [Deleted 'Explanation I' by Maharashtra Act No. 42 of 2017, dated 29.5.2017.]Explanation II. - [* * *] [Explanation II deleted by Maharashtra 14 of 2005 (w.e.f. 1-4-2005), Section 2(7).]
