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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 5(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)(2) In the case of turnover arising from the execution of a works contract, the amount included in taxable turnover is so much of the dealer's turnover from the works contract as represents the charges towards goods, subject to such conditions as may be prescribed.