Section 2(x) in The Chhattisgarh Value Added Tax Act, 2005
(x)"Tax paid goods" in relation to goods specified in [Part III] [Substituted by C.G. Act No. 26 of 2006.] of Schedule II on which tax is payable under [* * *] [Omitted by C.G. Act No. 26 of 2006.] Section 8, means any such goods which have been purchased by a dealer from a registered dealer inside the State of Chhattisgarh within the meaning of Section 4 of the Central Sales Tax Act, 1956 (No. 74 of 1956);
