Section 1994(2) in The M.P. Vanijyik Kar Adhiniyam, 1994
(2)Sub-section (5) of Section 8 of the Central Sales Tax Act, 1956 (No. 74 of 1956);the State Government hereby exempts in whole, the class of goods specified in column (1) of the Schedule below from payment of tax under the said Acts subject to the restrictions and conditions specified in column (2) of the said Schedule :
