Section 14(6)(ii) in The M.P. Vat Act, 2002

[Cites 0, Cited by 0] [Section 14(6)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(6)(ii) in The M.P. Vat Act, 2002

(ii)goods specified in Schedule II, manufactured or processed or mined out of such goods otherwise than by way of sale within the State of Madhya Pradesh or in the course of inter-State trade or commerce or in the course of export out of the territory of India,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 14(6)(ii) in The M.P. Vat Act, 2002