Section 7(4)(a) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 6] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(a) in The Central Sales Tax Act, 1956

(a)either on the application of the dealer to whom it has been granted or, where no such application has been made, after due notice to the dealer, be amended by the authority granting it if he is satisfied that by reason of the registered dealer having changed the name, place or nature of his business or the class or classes of goods in which he carries on business or for any other reason the certificate of registration granted to him requires to be amended; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 7(4)(a) in The Central Sales Tax Act, 1956