Section 80(2)(ii) in M.P. Vat Rules, 2006

[Cites 0, Cited by 0] [Section 80(2)] [Section 80] [Entire Act]

State of Madhya Pradesh - Subsection

Section 80(2)(ii) in M.P. Vat Rules, 2006

(ii)clearly state the facts relating to the goods in respect of which determination is sought, that is to say, their description, the use to which the goods are put to, specification thereof, raw material used in the manufacture of such goods and give a detailed description of the process of manufacture of the goods in question;

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State of Madhya Pradesh - Subsection

Section 80(2)(ii) in M.P. Vat Rules, 2006