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Union of India - Section

Section 16 in The Central Sales Tax Act, 1956

16. Definitions

.-In this Chapter,-
(a)"appropriate authority", in relation to a company, means the authority competent to assess tax on the company;
(b)"company" and "private company" have the meanings respectively assigned to them by clauses (i) and (iii) of sub-section (1) of section 3 of the Companies Act, 1956 (1 of 1956).