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

State of Tamilnadu - Subsection

Section 2(41)(i) in Tamil Nadu Value Added Tax Act, 2006

(i)the amount for which goods are sold shall include any sums charged for anything done by the dealer in respect of the goods sold at the time of, or before the delivery thereof;