Section 2(1)(n) in Karnataka Special Tax on Entry of Certain Goods Act, 2004

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State of Karnataka - Subsection

Section 2(1)(n) in Karnataka Special Tax on Entry of Certain Goods Act, 2004

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

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State of Karnataka - Subsection

Section 2(1)(n) in Karnataka Special Tax on Entry of Certain Goods Act, 2004