Section 73(2)(ii) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Madhya Pradesh - Subsection

Section 73(2)(ii) in The M.P. Vat Act, 2002

(ii)at the rate specified in sub-section (1) of Section 8 of the Central Sales Tax Act, 1956 (No. 74 of 1956) or the rate as the State Government may, by notification, specify, whichever is lower, if such goods are for sale in the course of inter-State trade or commerce.

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State of Madhya Pradesh - Subsection

Section 73(2)(ii) in The M.P. Vat Act, 2002