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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Sikkim - Subsection

Section 10(2) in Sikkim Sales Tax Act, 1983

(2)No dealer liable to pay tax under this Act shall sell or purchase goods unless he is in possession of a valid registration certificate granted to him by or on behalf of the prescribed authority or has applied for such registration within the time specified in sub-section (1) and his application has not been finally disposed of by the said authority.