Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 3] [Section 16] [Entire Act] Union of India - Subsection Section 16(a) in The Central Sales Tax Act, 1956 (a)"appropriate authority", in relation to a company, means the authority competent to assess tax on the company;
