Section 6(2)(a) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 7] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(a) in The Central Sales Tax Act, 1956

(a)a certificate duly filled and signed by the registered dealer from whom the goods were purchased containing the prescribed particulars in a prescribed form obtained from the prescribed authority; and

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Union of India - Subsection

Section 6(2)(a) in The Central Sales Tax Act, 1956