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Citedby 195 docs - [
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M.P. V. Sundararamier & Co vs The State Of Andhra Pradesh& ... on 11 March, 1958
The Mysore Spinning And ... vs The Deputy Commercial Tax ... on 10 October, 1956
The Mysore Spinning And ... vs The Deputy Commercial Tax ... on 10 October, 1956
The State Of Assam vs Remesh Chandra Dey And Others on 14 April, 1961
Messrs Ashok Leyland Ltd vs The State Of Madras on 28 March, 1961
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Central Government Act
Article 286(2) in The Constitution Of India 1949
(2) Parliament may by law formulate principles for determining when a sale or purchase of goods takes place in any of the ways mentioned in clause ( 1 )