(26)"resale" for the purposes of sections 7, 8, 10, 13 and 15 means a sale of purchased goods;-(i)in the same form in which they were purchased, or(ii)without doing anything to them which amounts to, or results in, a manufacture, or(iii)being goods specified in entries 1 to 3 in Part A of Schedule II and in entries 1 to 6 in Part B of Schedule II without doing anything to them which takes them out of the description thereof in those entries,and the word "resell" shall be construed accordingly;
