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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(g) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976

(g)[ "raw material" means an article used as an ingredient in any manufactured goods, or an article consumed in the process of manufacture and includes fuel and lubricants required for the process of manufacture] [Substituted by M.P. Act No. 23 of 2006 (w.e.f. 1-4-2006).];
(gg)[ "Registered dealer" means dealer registered under the [Madhya Pradesh VAT Act, 2002 (No. 20 of 2002)] [Inserted by Act No. 36 of 1997 (w.e.f. 1-10-1997).];