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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2)(c) in M.P. High Speed Diesel Upkar Adhiniyam, 2018

(c)in the course of inter-State trade or commerce, it shall be determined in accordance with the principles specified sections 3, 4 and 5 of the Central Sales Tax Act, 1956 (No. 74 1956).