(4)[ Notwithstanding anything contained in sub-section (2), the Government may, in respect of any goods covered by Schedule "G" appended to this Act, by notification, exempt the sales inter-se dealers thereof, from levy and payment of output tax, when effected within the State, on such conditions as may be specified therein, and any such sales shall not be treated as "subsequent sale" as provided, in sub-section (2).] [Inserted by the Amendment Act 24 of 2008.]
