Section 2(3)(y) in The M.P. Vat Act, 2002

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State of Madhya Pradesh - Subsection

Section 2(3)(y) in The M.P. Vat Act, 2002

(y)[ "Tax paid goods" in relation to goods specified in Part III of Schedule II and the goods notified under Section 9-A, on which tax is payable under Section 9 means any such goods which have been purchased by a dealer from a registered dealer inside the State of Madhya Pradesh within the meaning of Section 4 of the Central Sales Tax Act, 1956 (No. 74 of 1956);] [Substituted by M.P. Act No. 9 of 2009.]

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State of Madhya Pradesh - Subsection

Section 2(3)(y) in The M.P. Vat Act, 2002