Section 4(3)(B) in Delhi Sales Tax Act, 1975

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NCT Delhi - Subsection

Section 4(3)(B) in Delhi Sales Tax Act, 1975

(B)of goods of the class or classes specified in the certificate of registration of such dealer as being intended for resale by him in Delhi, or for sale by him in the course of inter-State trade or commerce or in the course of export outside India in the manner specified in sub-item (2) or sub-item (3) of item (A), as the case may be; and

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NCT Delhi - Subsection

Section 4(3)(B) in Delhi Sales Tax Act, 1975