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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Central Sales Tax (Amendment) Act, 2001

(1)The Central Government shall constitute, by notification in the Official Gazette, an Authority to settle inter- State disputes falling under section 6A or section 9 of this Act, to be known as" the Central S les Tax Appellate Authority (hereinafter referred to as the Authority)".