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[Cites 0, Cited by 1] [Section 26(1)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1)(g) in The Special Economic Zones Act, 2005

(g)exemption from the levy of taxes on the sale or purchase of goods other than newspapers under the Central Sales Tax Act, 1956 (74 of 1956) if such goods are meant to carry on the authorised operations by the Developer or entrepreneur.