Section 2(x) in The M.P. Vanijyik Kar Adhiniyam, 1994
(x)Tax paid goods in relation to a dealer means any goods specified in [Part II to VI] [Substituted by MP Commercial Tax (Amendment) Act (No. 8 of 2000) for the words 'Part II to VII' w.e.f. 15-3-2000.] of Schedule II which have been purchased by such dealer from a registered dealer inside the State of Madhya Pradesh within the meaning of Section 4 of the Central Sales Tax Act, 1956 (No. 74 of 1956) except-
