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State of Madhya Pradesh - Section

Section 133 in The M.P. Vanijyik Kar Adhiniyam, 1994

133. [Notification No. A-3-15-03-ST-V (35), dated 7th May, 2003] [Published in Madhya Pradesh Rajpatra dated 7-5-03.]

Chemical fertilizer and insecticides & pesticides - exempts from taxIn exercise of the powers conferred by Section 17 of the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995), the State Government hereby exempts the class of goods specified in column (2) subject to the restrictions and conditions mentioned in column (3) of the Schedule below, from payment of tax under the said Adhiniyam for the period from 1st April 2003 to [31st March, 2004 or the date preceding the commencement of the Madhya Pradesh VAT Act, 2002 (No. 20 of 2002), whichever is earlier] [Period extended from 31st May, 2003 to 31st March, 2004 vide Notification No. 37, dated 31-5-03.].