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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(6)(ii) in The Chhattisgarh Value Added Tax Act, 2005

(ii)in respect of goods specified in Schedule II for use or consumption for manufacture or mining of goods but the goods manufactured or mined are given away by him by way of free sample or gift or given to or received by him by way of replacement;