Section 2(8)(ii) in Karnataka Tax on Luxuries Act, 1979

[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(8)(ii) in Karnataka Tax on Luxuries Act, 1979

(ii)in respect of any other stockist, the value of such luxuries calculated at the price thereto as per the bill, invoice or consignment note or other document of like nature, of any person within the State or outside the State, from whom such luxuries are received ;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 2(8)(ii) in Karnataka Tax on Luxuries Act, 1979