Section 2(dd) in The Aluminium (Control) Order, 1970
(dd)[ "price of imported aluminium" means such price of imported aluminium, inclusive of insurance and freight up to an Indian port, import duty, if any, and charges of the importing agent for importing aluminium but exclusive of the Central Sales-tax and local taxes, as may be fixed by the Controller on the basis of the material received by him under Clause 8 or Clause 9 or on any other relevant consideration;] [Inserted by S.O. 565(E), dated 4th October, 1979 (w.e.f. 4th October, 1979).]
