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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(2)(iii) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(iii)the set off shall be admissible only if the goods purchased on or after 1st October, 1978, had suffered entry tax at full rate under this Act in respect of their entry into a local area.