(a)"appropriate State" means-(i)in relation to a dealer who has one or more places of business situated in the same State, that State;(ii)in relation to a dealer who has [* * *] [The words " one or more" omitted by Act 31 of 1958, Section 2 (w.e.f. 1.10.1958). ] places of business situated in different States, every such State with respect to the place or places of business situated within its territory;
