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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(1)(ii) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(ii)The goods manufactured after consuming or using the tax paid goods as raw material are sold by the registered dealer in the State of Chhattisgarh or in the course of inter-State trade or commerce or in the course of export out of the territory of India; and