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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(2)(b) in The Chhattisgarh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(b)the goods purchased by a registered dealer for use as raw material are specified as such in his certificate of registration under the Vanijyik Kar Adhiniyam on or before the date of such purchase by him;