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[Cites 0, Cited by 1] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(a) in The Central Sales Tax Act, 1956

(a)in the case of an offence falling under clause (b) or clause (d) of section 10, in the State in which the person purchasing the goods obtained the form prescribed for the purposes of [sub-section (4) of section 8] in connection with the purchase of such goods;