Section 2(5)(xia) in The Kerala General Sales Tax Act, 1963

[Cites 0, Cited by 0] [Section 2(5)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(5)(xia) in The Kerala General Sales Tax Act, 1963

(xia)"Fair Market Price" means the sale price for the sale of goods fixed by the assessing authority, if he has reason to believe that the dealer has practiced under-valuation and the sale price shall be the value or price at which the goods of the kind or quality are sold or capable of being sold in the open market or the price obtained from the Kerala State Civil Supplies Corporation Ltd. Or Economics and Statistics Department of the State or other reliable sources on the date of sale of such goods,

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State of Kerala - Subsection

Section 2(5)(xia) in The Kerala General Sales Tax Act, 1963