Section 15(2)(c) in Tripura State Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Tripura - Subsection

Section 15(2)(c) in Tripura State Goods and Services Tax Act, 2017

(c)incidental expenses, including commission and packing, charged by the supplier to the recipient of a supply and any amount charged for anything done by the supplier in respect of the supply of goods or services or both at the time of or before delivery of goods or supply of services;

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State of Tripura - Subsection

Section 15(2)(c) in Tripura State Goods and Services Tax Act, 2017