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[Cites 0, Cited by 6] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(29) in Gujarat Sales Tax Act, 1969

(29)"sale price" means the amount of valuable consideration paid or payable to a dealer for any sale made including any sum charged for anything done by the dealer in respect of the goods at the time of or before delivery thereof, other than the cost of insurance for transit or of installation when such cost is separately charged.