Section 2(1)(n) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(n) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(n)'Value of the goods' shall mean the purchase value of such goods, that is to say, the purchase price at which a person has purchase the goods inclusive of charges borned by him as cost of transportation, packing, forwarding and handling charges, commission, insurances, taxes, duties and the like, or if such goods are not purchased by him, the value of goods are recorded in the documents or the prevailing fair market price of such goods in the local area as determined by the assessing authority in the absence of any documents;

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State of Andhra Pradesh - Subsection

Section 2(1)(n) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001