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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(1)(i) in The Chhattisgarh Vanijyik Kar Niyam, 1995

(i)The tax paid goods consumed or used as raw material or used as incidental goods, as the case may be, are specified as raw material or incidental goods in his registration certificate;