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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(1)(a) in The M.P. Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Niyam, 1976

(a)that he is dealing in the course of his business only in goods specified in Schedule I or Scheduled III and does not deal in goods specified in Schedule II;