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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Municipalities (Octroi) Rules, 1962

(2)All goods, on which as ad valorem octroi is leviable will be taxed according to their full value as given in the original bill or invoice (Bijak).Note.- Full value includes all taxes or excise duty and charges but does not include Railway freight, commission or other incidental charges on the goods.