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

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

Union of India - Subsection

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

(b)in the case of an offence falling under clause (c) of section 10, in the State in which the person purchasing the goods should have registered himself if the offence had not been committed.]

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Union of India - Subsection

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