Section 9(5)(ii) in The Gujarat Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(5)(ii) in The Gujarat Value Added Tax Act, 2003

(ii)used as raw materials in the manufacture or in the packing of goods so dispatched outside the State in the course of branch transfer or consignment or to his agent outside the State,

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State of Gujarat - Subsection

Section 9(5)(ii) in The Gujarat Value Added Tax Act, 2003