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Citedby 21 docs - [
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Seagull Laboratories (I) Pvt. ... vs Delhi Administration And Ors. on 17 December, 1990
M/S Pentex Sales Corporation vs Commissioner Of Sales Tax, Delhi on 6 May, 2013
Bengal Corporation Private Ltd. vs The State Of Madras on 29 September, 1964
Milk Food Ltd vs Commissioner Vat & Ors on 4 February, 2013
Commnr. Of Sales Tax, Delhi & Ors vs M/S. Shri Krishna Engg. Co. & Ors on 25 January, 2005
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central sales tax act
sales tax
sales tax act
"central sales tax"
sec. 4
[
Section 4(2)
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Section 4
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Complete Act
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Central Government Act
Section 4(2)(a) in The Central Sales Tax Act, 1956
(a) in the case of specific or ascertained goods, at the time the contract of sale is made; and