Section 2(4)(xxvii) in Meghalaya Value Added Tax Act, 2003

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State of Meghalaya - Subsection

Section 2(4)(xxvii) in Meghalaya Value Added Tax Act, 2003

(xxvii)"Purchase Price" means the amount of valuable consideration paid or payable by a person for the purchase of any goods less any sum allowed as cash discount, commission or commercial rebates granted at the time of delivery of such goods but including cost of freight or cost of delivery or the cost of installation, insurance charges or any sum charged for anything done by the seller in respect of the goods at the time of, or before delivery thereof, other than interest if separately charged.

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State of Meghalaya - Subsection

Section 2(4)(xxvii) in Meghalaya Value Added Tax Act, 2003