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Union of India - Section

Section 26 in The Central Sales Tax Act, 1956

26. Applicability of order passed .-An order passed by the Authority under this Chapter shall be binding on [each State Government concerned, the assessing authorities] and other authorities created by or under any law relating to general sales tax, in force for the time being in any State [* * *] [The words " or Union territory" omitted by Act 3 of 2006, Section 8 (w.e.f. 1.3.2006).].]