Section 12(1)(a) in Gujarat Sales Tax Act, 1969

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State of Gujarat - Subsection

Section 12(1)(a) in Gujarat Sales Tax Act, 1969

(a)that the goods will be dispatched in the same form in which they were purchased and without doing anything to them which might amount to or result in a manufacture, thereof, within six months from the date of purchase, to his own place of business outside the State for sale or for use in the manufacture of goods for sale outside the State, and

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State of Gujarat - Subsection

Section 12(1)(a) in Gujarat Sales Tax Act, 1969