Section 9(2)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

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State of Madhya Pradesh - Subsection

Section 9(2)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994

(a)the tax payable by a registered dealer on the sales of any goods specified in Schedule II except the goods specified in Schedule III, to another registered dealer for use by him inside the State-

(i)as raw material or as incidental goods, in the manufacture or in the processing of goods or in the mining of goods, declared tax free under Section 15 or exempted in whole under Section 17 and sold by him-

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State of Madhya Pradesh - Subsection

Section 9(2)(a) in The M.P. Vanijyik Kar Adhiniyam, 1994