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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)when a registered dealer purchases any tax paid goods, other than the goods specified in Schedule-III, which have borne tax under [sub-section (1) of Section 9 or Section 9-B] [Substituted by MP Commercial (Amendment) Act, 1997 for the words 'sub-section (1) of Section 9' wherever occurred in Section 13(1), w.e.f. 1.5.97.] at full rate exceeding the concessional rate of four per cent or exceeding such other concessional rate as may be notified by the State Government in respect of such goods as raw material or incidental goods and subsequently consumes or uses such goods as raw material or incidental goods in the manufacture or in the processing of any goods or in the mining of any goods specified in Schedule-II which have not been exempted in whole under Section 17 and any such goods after their manufacture, processing or mining are sold by him 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, he shall be entitled to set off at a rate equal to the difference between the tax at full rate under [sub-section (1) of Section 9 or Section 9-B] [Substituted by MP Commercial (Amendment) Act, 1997 for the words 'sub-section (1) of Section 9' wherever occurred in Section 13(1), w.e.f. 1.5.97.] and the tax at the concessional rate of four per cent or such other aforesaid concessional rate, as the case may be, in respect of such goods in such manner and on such quantum of the price at which such goods were purchased from a registered dealer, as may be prescribed.