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[Cites 0, Cited by 51] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(4) in The Central Sales Tax Act, 1956

(4)[ The provisions of sub-section (3) shall not apply to any sale or purchase of goods unless the dealer selling the goods furnishes to the prescribed authority in the prescribed manner a declaration duly filled and signed by the exporter to whom the goods are sold in a prescribed form obtained from the prescribed authority.