Section 2(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958

[Cites 0, Cited by 0] [Section 2(1A)] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958

(b)a vehicle imported into India means sum of value of vehicle as assessable under the Customs Act, 1962 (52 of 1962) and endorsed as such in the Bill of Entry under that Act including the amount of custom duty and any other duty, cess or charges paid or payable thereon;]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Gujarat - Subsection

Section 2(1A)(b) in The Gujarat Motor Vehicles Tax Act, 1958