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[Cites 0, Cited by 4] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5) in The Central Sales Tax Act, 1956

(5)A copy of every order made under sub-section (3) shall be sent to the [appellant, assessing authority, respondent and highest appellate authority of the State Government concerned] [Substituted by Act 3 of 2006, Section 5, for " appellant and to the assessing authority" (w.e.f. 1.3.2006). ].