Section 82 in The M.P. Vanijyik Kar Adhiniyam, 1994
82. Transitory provisions.
- Where any goods are held in stock on the date of commencement of this Act are tax paid goods within the meaning of the Act repealed by this Act, are sold or consumed in the manufacture on or after such date, such goods shall be deemed to be tax paid goods for the purpose of this Act.
