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Citedby 5 docs
Food Corporation Of India vs Commissioner Of Sales Tax, ... on 25 March, 1991
I.T.C. (Indian Tobacco Co.) Ltd. ... vs Assistant Commissioner Of ... on 3 May, 1984
Larsen And Toubro Ltd. And Ors. vs The Joint Commercial Tax Officer ... on 7 April, 1967
Larsen And Toubra Ltd., Madras And ... vs Joint Commercial Tax Officer, ... on 7 April, 1967
Larsen & Toubro Limited vs Commercial Tax Officer And Others on 20 April, 1992

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[Section 8(3)] [Section 8] [Complete Act]
Central Government Act
Section 8(3)(c) in The Central Sales Tax Act, 1956
(c) are containers or other materials specified in the certificate of registration of the registered dealer purchasing the goods, being containers or materials intended for being used for the packing of goods for sale;