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[Cites 0, Cited by 0] [Section 22(9)] [Section 22] [Entire Act]

State of West Bengal - Subsection

Section 22(9)(d) in West Bengal Value Added Tax Act, 2003

(d)use as raw materials and consumable stores required for the purpose of manufacture of taxable goods intended for sale in West Bengal or in the course of inter-State trade of commerce within the meaning of section 3 of the Central Sales Tax Act, 1956; or