Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 13] [Section 21] [Entire Act] Union of India - Subsection Section 21(4) in The Central Sales Tax Act, 1956 (4)The Authority shall make an endeavour to pronounce its order in writing within six month of the receipt of the appeal.
