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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Madhya Pradesh - Subsection

Section 49(1)(a) in The M.P. Vanijyik Kar Niyam, 1995

(a)a registered dealer having purchased declared goods for use as raw material for the manufacture of other goods for sale utilises them for any purpose other than the purpose specified in sub-section (2) of Section 9; or