Section 13(4)(a) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 2] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(4)(a) in The Central Sales Tax Act, 1956

(a)the publication of lists of registered dealers, of the amendments made in such lists from time to time, and the particulars to be contained in such lists;

(aa)[ the manner in which security may be furnished under sub-section (2-A) or sub-section (3-A) or sub-section (3-C) of section 7 and the manner in which and the time within which any deficiency may be made up under sub-section (3-E) of that section; [Inserted by Act 61 of 1972, Section 10 (w.e.f. 1.4.1973). ]

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Union of India - Subsection

Section 13(4)(a) in The Central Sales Tax Act, 1956