Central Government Act
Section 8A(1)(b)(ii) in The Central Sales Tax Act, 1956
(ii) within a period of six months from the date of delivery of the goods, in the case of goods returned on or after the 14th day of May, 1966 : Provided that satisfactory evidence of such return of goods and of refund or adjustment in accounts of the sale price thereof is produced before the authority competent to assess or, as the case may be, re- assess the tax payable by the dealer under this Act; and