Section 2(1)(q) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

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

State of Rajasthan - Subsection

Section 2(1)(q) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999

(q)"taxable market value of goods" shall mean the value of goods determined by the assessing authority on the basis of such evidence as may be considered necessary;

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State of Rajasthan - Subsection

Section 2(1)(q) in Rajasthan Tax on Entry of Goods Into Local Area Act, 1999