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Section 5 Of The Central Sales Tax
Punjab Khandsari Udyog vs State on 25 April, 1972

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[Section 5] [Complete Act]
Central Government Act
Section 5(2) in The Central Sales Tax Act, 1956
(2) A sale or purchase of goods shall be deemed to take place in the course of the import of the goods into the territory of India only if the sale or purchase either occasions such import or is effected by a transfer of documents of title to the goods before the goods have crossed the customs frontiers of India.