Section 7(3)(a) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(a) in The Central Sales Tax Act, 1956

(a)in the case of a dealer other than a dealer who has made an application, or who has been registered in pursuance of an application, under sub-section (2), a sum equal to the tax payable under this Act, in accordance with the estimate of such authority, on the turnover of such dealer for the year in which such security or, as the case may be, additional security is required to be furnished; and

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Union of India - Subsection

Section 7(3)(a) in The Central Sales Tax Act, 1956