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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Daman and Diu - Subsection

Section 2(zl) in Daman and Diu Value Added Tax Regulation, 2005

(zl)"value of goods" means the fair market value of the goods and includes insurance charges, excise duties, countervailing duties, tax paid or payable under the Central Sales Tax Act, 1956, transport charges, freight charges and all other charges incidental to the sale of the goods;