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[Cites 0, Cited by 7] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in The Central Sales Tax Act, 1956

(2)The appropriate authority shall, after making such inquiry or calling for such information as it may deem fit, notify to the liquidator within three months from the date on which he receives notice of the appointment of the liquidator the amount which, in the opinion of the appropriate authority would be sufficient to provide for any tax which is then, or is likely thereafter to become, payable by the company.