Section 2(1)(e) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993

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State of Jharkhand - Subsection

Section 2(1)(e) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993

(e)"Import Value" means the value of scheduled goods as ascertained from the purchase invoice/bills and includes insurance charges, excise duties, counterveiling duties, sales tax, transport charges, freight charges and all other charges incidental to the import of scheduled goods.

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State of Jharkhand - Subsection

Section 2(1)(e) in The Bihar Tax on Entry of Goods into Local Areas for Consumption, Use or Sale Therein Act, 1993