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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(3)(c) in The West Bengal Additional Tax and One-Time Tax On Motor Vehicles (Amendment) Act, 2012

(c)in case of vehicle manufactured outside India, value shall be the purchase price in Indian currency and inclusive of freight charges and all taxes and levies at the time of import into India or brought from other State for change of address in West Bengal;