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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1)(c) in Punjab General Sales Tax Rules, 1949

(c)the class or classes of goods which may be sold to the dealer free of tax as being required for purposes of manufacture of goods for sale [or in the course of inter-State sale or commerce or sale in the course of export of goods out of the territory of India] [Clauses (f) and (g) added vide ibid.];