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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(1)(iv) in The Chhattisgarh Value Added Tax Act, 2005

(iv)where sale is made to such registered dealer for the purpose of manufacture, production, processing, assembling, repairing, reconditioning, re-engineering, packaging or for use as trading or packing material or packing accessories in a unit located in any Special Economic Zone, who has been authorised to establish such unit by the authority specified by the Central Government in this behalf.