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[Section 8(3)] [Section 8] [Complete Act]
Central Government Act
Section 8(3)(d) in The Central Sales Tax Act, 1956
(d) are containers or other materials used for the packing of any goods or classes of goods specified in the certificate of registration referred to in 3[ clause (b) or for the packing of any containers or other materials specified in the certificate of registration referred to in clause (c).