Section 29(1)(ii) in The M.P. Vanijyik Kar Niyam, 1995

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State of Madhya Pradesh - Subsection

Section 29(1)(ii) in The M.P. Vanijyik Kar Niyam, 1995

(ii)the goods manufactured after consuming or using the tax paid goods as raw material are sold by the registered dealer in the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India; and

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State of Madhya Pradesh - Subsection

Section 29(1)(ii) in The M.P. Vanijyik Kar Niyam, 1995