Section 16(2)(a) in Gujarat Sales Tax Act, 1969

[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Gujarat - Subsection

Section 16(2)(a) in Gujarat Sales Tax Act, 1969

(a)purchases the goods at one rate, and passes them on to his principal at an increased rate (such increase not being by reason only of his commission or packing, carriage, freight or insurance of the goods and other reasonable charges incidental to their dispatch or charged according to trade practice), or

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State of Gujarat - Subsection

Section 16(2)(a) in Gujarat Sales Tax Act, 1969