Section 2(1A)(a) in The Gujarat Motor Vehicles Tax Act, 1958

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

State of Gujarat - Subsection

Section 2(1A)(a) in The Gujarat Motor Vehicles Tax Act, 1958

(a)a vehicle manufactured in India means the sale price of the vehicle as shown in the sale invoice of the vehicle issued either by the manufacturer or the dealer of the vehicle; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 2(1A)(a) in The Gujarat Motor Vehicles Tax Act, 1958