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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(1)(ii) in The M.P. Vanijyik Kar Niyam, 1995

(ii)the goods being sold for use as raw material or incidental goods should have been specified as such in the registration certificate of the purchasing dealer;