Section 16(1)(c) in The Control and Management of Ferries Rules, 1968

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1)(c) in The Control and Management of Ferries Rules, 1968

(c)Up-to-date Income Tax and Sales Tax clearance certificates to be submitted in the prescribed form. When an Income Tax clearance certificate has been submitted by the tenderer in connection with another sale, no fresh certificate will be necessary so long as the certificate submitted is valid but a certified copy of such certificate must be enclosed with the tender under consideration-

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State of Assam - Subsection

Section 16(1)(c) in The Control and Management of Ferries Rules, 1968