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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Madhya Pradesh - Subsection

Section 44(1)(ii) in The M.P. Vanijyik Kar Adhiniyam, 1994

(ii)his turnover in a year does not exceed rupees forty lacs and that he will deal exclusively in tax paid goods or deal, along with such goods, in goods declared tax free under Section 15 or exempted in whole under Section 17 during that year,