Section 38(2)(iv) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(2)(iv) in The Chhattisgarh Value Added Tax Act, 2005

(iv)the expression "Special Economic Zone" shall have the meaning assigned to it in clause (iii) to Explanation 2 to the proviso to Section 3 of the Central Excise Act, 1944 (No. 1 of 1944).

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State of Chattisgarh - Subsection

Section 38(2)(iv) in The Chhattisgarh Value Added Tax Act, 2005