Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10A(3)] [Section 10A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10A(3)(iv) in The M.P. Vat Act, 2002

(iv)Purchase price of notified goods which have been consumed tiller purchase, in the process of manufacture as specified under proviso to sub-section (1).