Section 7(4)(b) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 19] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(b) in The Central Sales Tax Act, 1956

(b)be cancelled by the authority granting it where he is satisfied, after due notice to the dealer to whom it has been granted, that he has ceased to carry on business [or has ceased to exist or has failed without sufficient cause, to comply with an order under sub-section (3-A) or with the provisions of sub-section (3-C) or sub-section (3-E) or has failed to pay any tax or penalty payable under this Act], or in the case of a dealer registered under sub-section (2) has ceased to be liable to pay tax under the sales tax law of the appropriate State or for any other sufficient reason.]

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Union of India - Subsection

Section 7(4)(b) in The Central Sales Tax Act, 1956