Section 7(3)(b) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 2] [Section 7(3)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3)(b) in The Central Sales Tax Act, 1956

(b)in the case of a dealer who has made an application, or who has been registered in pursuance of an application, under sub-section (2), a sum equal to the tax leviable under this Act, in accordance with the estimate of such authority on the sales to such dealer in the course of inter-State trade or commerce in the year in which such security or, as the case may be additional security is required to be furnished, had such dealer been not registered under this Act.]

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Union of India - Subsection

Section 7(3)(b) in The Central Sales Tax Act, 1956