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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Haryana - Subsection

Section 4A(f) in The Haryana Local Area Development Tax Act, 2000

(f)"purchase value of a motor vehicle" means the value of motor vehicle as ascertained from the invoice and includes the value of accessories fitted to the vehicle, insurance, excise duty, countervailing duties, sales tax, transport fee, freight charges and all other charges incidentally levied on the purchase of a motor vehicle :