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[Cites 0, Cited by 1] [Section 4B] [Entire Act]

State of Punjab - Subsection

Section 4B(ii) in Punjab General Sales Tax Act, 1948

(ii)uses them within the State in the manufacture of any goods other than those specified in Schedule B, and sends the goods so manufactured outside the State in any manner other than by way of sale in the course of inter-State trade or commerce or in the course of export out of the territory of India; or