Section 6(3)(ii) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(ii) in The Central Sales Tax Act, 1956

(ii)the United Nations or any other similar international body, entitled to privileges under any convention or agreement to which India is a party or under any law for the time being in force, if such official, personnel, consular or diplomatic agent, as the case may be, has purchased such goods for himself or for the purposes of such mission, consulate, United Nations or other body.

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Union of India - Subsection

Section 6(3)(ii) in The Central Sales Tax Act, 1956