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State of Madhya Pradesh - Section

Section 1994 in The M.P. Vanijyik Kar Adhiniyam, 1994

1994. and that the goods have been purchased for construction of hospital and treatment of deseases.

Particulars of goods purchased
S.No. Particulars of purchase order/ bill/ invoice/cash memo/ challan Description of goods purchased Quantity Value (in Rs.)
(1) (2) (3) (4) (5)
    Total    
Total value (in figures) Rs.............. (in words) Rs.............. only.
Place..................... …..............................
Date...................... Signature of authorised person
*Strike out whichever is not applicable.
(96)Notification under Section 17-Central Sales Tax allowing exemption on wires under certain conditions.[No. A-3-2-2001-ST-V (74) dated 10th August 2001] [Published in Madhya Pradesh Rajpatra (Asadharan) dated 10-8-2001 at page 898.]. - Whereas the State Government is satisfied that it is necessary so to do in the public interest.Now, therefore, in exercise of the powers conferred by.
(1)Section 17 of the Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 (No. 5 of 1995); and
(2)Sub-section (5) of Section 8 of the Central Sales Tax Act, 1956 (No. 74 of 1956);the State Government hereby exempts in whole, the class of goods specified in column (1) of the Schedule below from payment of tax under the said Acts subject to the restrictions and conditions specified in column (2) of the said Schedule :