Section 9(1)(c) in The Chhattisgarh Value Added Tax Act, 2005

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1)(c) in The Chhattisgarh Value Added Tax Act, 2005

(c)[ such goods covered by Parts I, II and IV of Schedule II and not covered by Schedule III, after use or consumption in the manufacture of any goods specified in Schedule II, the manufactured goods are disposed of otherwise than by way of sale in the State of Chhattisgarh or in the course of inter-State trade or commerce or in the course of export out of the territory of India; [Substituted by C.G. Act No. 26 of 2006.]

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State of Chattisgarh - Subsection

Section 9(1)(c) in The Chhattisgarh Value Added Tax Act, 2005