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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(zc) in Haryana Tax on Entry of Goods Into Local Areas Act, 2008

(zc)"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 their charges incidentally levied on the purchase of a motor vehicle: