Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in The M.P. Vanijyik Kar Adhiniyam, 1994

(1)No tax shall be payable on the sales or purchase of goods specified in the second column of Schedule-I, subject to the restrictions and exceptions, if any, set out in the corresponding entry in the third column thereof.