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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(b) in The Taxation Laws (Amendment) Act, 2007

(b)if the subsequent sale is made to a registered dealer, a declaration referred to in sub- section (4) of section 8: Provided further that it shall not be necessary to furnish the declaration referred to in clause (b) of the preceding proviso in respect of a subsequent sale of goods if,-