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[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(4)(f) in Karnataka Tax on Entry of Goods Act, 1979

(f)"purchase value" 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 other charges incidently levied on the purchase of a motor vehicle :