Section 2(1)(n) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

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State of Maharashtra - Subsection

Section 2(1)(n) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

(n)"Value of the goods" means the purchase value of the imported goods, that is to say, the purchase price at which the goods have been purchased inclusive of the cost of transportation, packing, forwarding and handling charges, commission, insurance, taxes, duties and the like excluding octroi or entry tax paid under any other law for the time being in force or if such goods are not purchased by the importer, the value of the goods as recorded in the documents accompanying the goods or the value of the goods as may be determined by the assessing authority having regard to the price at which goods of a like description and quality are ordinarily sold in the absence of any document.

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State of Maharashtra - Subsection

Section 2(1)(n) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002