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State of Madhya Pradesh - Section

Section 16 in The M.P. Vat Act, 2002

16. [ Tax free goods. [Substituted by M.P. Act No. 9 of 2009.]

- No tax under Section 9 or Section 10, as the case may be, shall be payable on the sale or purchase of goods specified in Schedule I, subject to the conditions and exceptions, if any, set out in the corresponding entry in the third column thereof.]