18. Tax under this Act to be in addition to tax under the Central Sales Tax Act, 1956 or any other law.
- The provisions of this Act relating to taxation of successive sales or purchases inside the Union Territory shall apply only to sales or purchases inside the Union Territory (other than sales or purchases in the course of inter-State trade or commerce) and the tax under this Act shall be levied in addition to any tax levied under the Central Sales Tax Act, 1956, (Central Act 74 of 1956.) or any other law for the time being in force.
