Section 2(41)(a) in West Bengal Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(41)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(41)(a) in West Bengal Value Added Tax Act, 2003

(a)any sum charged for anything done by the dealer or casual dealer in respect of such goods at the time of delivery, or before delivery, of such goods,

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State of West Bengal - Subsection

Section 2(41)(a) in West Bengal Value Added Tax Act, 2003