Section 2(1)(iv) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

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

State of Uttar Pradesh - Subsection

Section 2(1)(iv) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007

(iv)acquired or obtained otherwise than by way or purchase, the value of goods shall mean the value or the price at which the goods of the like kind or like quality is sold or is capable of being sold at wholesale price in the open market in the local area in which goods are being brought or received for consumption, use or sale.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 2(1)(iv) in Uttar Pradesh Tax on Entry of Goods into Local Areas Act, 2007