Section 2(1A)(b) in The Maharashtra Motor Vehicles Tax Act, 1958

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

State of Maharashtra - Subsection

Section 2(1A)(b) in The Maharashtra Motor Vehicles Tax Act, 1958

(b)a vehicle imported into India irrespective of its place of manufacture means cost as per the landed value of the vehicle consisting of the assessable value under the Customs Act, 1962 and the customs duty paid thereupon, including additional duty paid if any, as endorsed in the Bill of Entry by the Customs Department, and Integrated Goods and Services Tax under the Integrated Goods and Services Tax Act, 2017, and Cess under the Goods and Services Tax (Compensation to States) Act, 2017, if any.

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State of Maharashtra - Subsection

Section 2(1A)(b) in The Maharashtra Motor Vehicles Tax Act, 1958