Section 12(10)(b) in The Central Sales Tax (Registration and Turnover) Rules, 1957

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State of Punjab - Subsection

Section 12(10)(b) in The Central Sales Tax (Registration and Turnover) Rules, 1957

(b)The provisions of the rules framed by the respective State Governments under sub-sections (3), (4) and (5) of section 13 relating to the authority from whom and the conditions subject to which any form of certificate in Form 'H' may be obtained, the manner in which such form shall be kept in custody and records relating thereto maintained and the manner in which any such forms may be used and any such certificate may be furnished in so far as they apply to declaration in Form 'C' prescribed under these rules shall mutatis mutandis apply to certificate in Form 'H'.

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State of Punjab - Subsection

Section 12(10)(b) in The Central Sales Tax (Registration and Turnover) Rules, 1957