Section 2(4)(ii) in Gujarat Sales Tax (Amendment) Act, 1972

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State of Gujarat - Subsection

Section 2(4)(ii) in Gujarat Sales Tax (Amendment) Act, 1972

(ii)purchases the concerned goods from a registered dealer where such purchase is not liable to tax by virtue of the provisions of section 87 and resells the goods so purchased by him, and the dealer so purchasing and reselling the goods is the first dealer liable to pay tax, who purchases the said goods from a registered dealer where such purchase is not liable to payment of tax by virtue of the provisions of section 87, or

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State of Gujarat - Subsection

Section 2(4)(ii) in Gujarat Sales Tax (Amendment) Act, 1972