Section 6(2)(b) in The Hoarding and Profiteering Prevention Ordinance, 2000

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State of Jammu-Kashmir - Subsection

Section 6(2)(b) in The Hoarding and Profiteering Prevention Ordinance, 2000

(b)where the sale is by a dealer, the consideration exceeds the amount represented by the addition allowed by the normal trade practice in force on the 31st day of August, 1939, to-

(i)the landed cost of the article, in the case of an article imported from outside India or, where the article is delivered to the consignee elsewhere than at a port, that cost increased by any charges incurred for freight and octroi or other duties before delivery, or

(ii)the price at which producer sold the article in the case of article produced in [India excluding the Jammu and Kashmir State] increased by any charges incurred for freight, customs, octroi or other duties before delivery, or

(iii)the price at which the producer sold the article, in the case of an article which is not imported;

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State of Jammu-Kashmir - Subsection

Section 6(2)(b) in The Hoarding and Profiteering Prevention Ordinance, 2000