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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(b) in The M.P. Vanijyik Kar Adhiniyam, 1994

(b)[ (i) When a registered dealer sells any goods specified in Schedule II other than the goods specified in Schedule III which are tax paid goods in his hands to any person other than a registered dealer, or any agency and the sale of such goods is exempt from tax, in whole or in part, under a notification issued under Section 17 or under any provision of this Act, he shall, subject to the compliance of the restrictions and conditions if any specified in such notification or prescribed under such provision, be entitled to set off in respect of such goods at a rate equal to the difference between the tax at full rate on such goods under [sub-section (1) of Section 9 or Section 9-B] [Substituted by MP Commercial (Amendment) Act, 1996, w.e.f. 1.4.1995.] and the tax at the rate specified under the said notification or prescribed under such provision in such manner and on such quantum of the price at which such goods were purchased from a registered dealer, as may be prescribed;
(ii)When a registered dealer purchases any goods specified in Schedule II other than the goods specified in Schedule III which are tax paid goods in his hands and the sale thereof by the selling registered dealer to him is otherwise exempt from tax, in whole or in part, under a notification issued under Section 17 or under any provision of this Act, the purchaser shall, subject to the compliance of the restrictions and conditions, if any, specified in such notification or prescribed under such provision, be entitled to set off in respect of such goods at a rate equal to the difference between the tax at full rate on such goods under [sub-section (1) of Section 9 or Section 9-B] [Substituted by M.P. Commercial Tax (Amendment) Act, 1997 for the words 'sub-section (1) of Section 9' wherever occurred in Section 13 (1), w.e.f. 1-5-1997.] and the tax at the rate specified under the said notification or prescribed under such provision in such manner and on such quantum of the price at which such goods were purchased from the seller, as may be prescribed.]