Section 14 in The M.P. Sugarcane (Purchase Tax) Act, 1961
14. Madhya Pradesh Act No. 2 of 1959 not to apply to sugarcane.
-No sale or purchase tax under any other Madhya Pradesh Act shall be payable in respect of any transition or purchase of sugarcane in respect of which a tax is payable under this Act, anything contained in the Madhya Pradesh General Sales Tax Act, 1958 (No. 2 of 1959), to the contrary notwithstanding.
