Section 4(2)(b) in The Central Sales Tax Act, 1956

[Cites 0, Cited by 26] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(b) in The Central Sales Tax Act, 1956

(b)in the case of unascertained or future goods, at the time of their appropriation to the contract of sale by the seller or by the buyer, whether assent of the other party is prior or subsequent to such appropriation.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 4(2)(b) in The Central Sales Tax Act, 1956