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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(2) in The M.P. Vat Act, 2002

(2)[ Notwithstanding anything to the contrary contained in this Act, no tax shall be levied on goods specified in Schedule II, if the goods are sold by any one of the oil companies, as may be notified, to any one of the notified oil companies.] [Substituted by M.P. Act No. 20 of 2010.]