Section 2(1)(n) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

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State of Andhra Pradesh - Subsection

Section 2(1)(n) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(n)"purchase value" means the value of a motor vehicle, as ascertained from the original invoice and includes the value of accessories fitted to the vehicle, insurance, excise duties countervailing duties, sales tax, transport fee, freight charges and all other charges incidentally levied on the purchase of a motor vehicle :

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State of Andhra Pradesh - Subsection

Section 2(1)(n) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996