Section 9(1)(b) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(b) in The Chhattisgarh Value Added Tax Act, 2005

(b)such goods covered by [Part III of Schedule II and/or] [Inserted by C.G. Act No. 26 of 2006.] Schedule III are used or consumed in the manufacture of goods; or

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State of Chattisgarh - Subsection

Section 9(1)(b) in The Chhattisgarh Value Added Tax Act, 2005