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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(2)The entry tax shall be levied on taxable purchase value of the goods, so however that in case where it is not possible to determine the taxable purchase value of goods, the Entry tax shall be levied on taxable market value of goods.