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8. Certain sales and purchases not liable to tax. Nothing in this Act or the rules made thereunder shall be deemed to impose, or authorise the imposition of a tax on any sale or purchase of any goods when such sale or purchase takes place (i) in the course of inter-State trade or commerce; or (ii) outside Delhi; or (iii) in the course of the import of the goods into, or export of the goods out of, the territory of India. Explanation. Sections 3, 4, and 5 of the Central Sales Tax Act, 1956 (74 of 1956) shall apply for determining whether or not a particular sale or purchase takes place in the manner indicated in clause (i), clause (ii) or clause (iii) of this section.    |
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