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

[Cites 0, Cited by 26] [Section 13(4)] [Section 13] [Entire Act]

Union of India - Subsection

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

(e)[ the authority from whom, the conditions subject to which and fees subject to payment of which any form of certificate prescribed under clause (a) of the first proviso to sub-section (2) of section 6 or of declaration prescribed under sub-section (1) of section 6-A or sub-section (4) of section 8 may be obtained, the manner in which such forms shall be kept in custody and records relating thereto maintained and the manner in which any such form may be used and any such certificate or declaration may be furnished; [Substituted by Act 61 of 1972, Section 10, for Clause (e) (w.e.f. 1.4.1973). ]

(ee)the form and manner in which, and the authority to whom, an appeal may be preferred under sub-section (3-H) of section 7, the procedure to be followed in hearing such appeals and the fees payable in respect of such appeals;]

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Union of India - Subsection

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