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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Chattisgarh - Subsection

Section 13(6)(i) in The Chhattisgarh Value Added Tax Act, 2005

(i)in respect of any goods specified in Schedule II purchased by him from another such dealer for sale but given away by him by way of free sample or gift or given to or received by him by way of replacement;