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Telangana HC Directs Regional Transport Authority to Not to Demand Additional Life Tax on New Vehicle - (31 Oct 2019)

MOTOR VEHICLES

Telangana HC has observed that State cannot be allowed to levy life tax on the ex-showroom price shown in the price list, when it is not the actual cost of the vehicle and life tax has to be levied on the actual cost of the vehicle as paid by the purchaser which can be reflected from the invoice.

Tags : TELANGANA HC   LIFE TAX  

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