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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(6)(c) in Punjab General Sales Tax Act, 1948

(c)the certificate of registration granted under the Central Sales Tax Act, 1956, to a dealer liable to pay tax by virtue of the provisions of section 4-A but who is not otherwise liable to pay tax under section 4 has been cancelled: