Section 26A(5)(b) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 26A(5)] [Section 26A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26A(5)(b) in The M.P. Vat Act, 2002

(b)the goods specified in Schedule I, manufactured out of the goods purchased, otherwise than by way of sale in the course of export out of the territory of India, the purchaser shall deposit the amount at the rate of 4 per cent of the purchase price, net of input tax, of the goods purchased.

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State of Madhya Pradesh - Subsection

Section 26A(5)(b) in The M.P. Vat Act, 2002