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Citedby 170 docs - [View All]
The Tata Iron & Steel Co., Ltd vs The State Of Bihar on 19 February, 1958
United Distributors And Anr. vs Commercial Tax Officer, Salt Lake ... on 6 August, 1999
Mangat Ram And Ors. vs The Government Of Jammu And ... on 1 April, 1983
Jagatjit Sugar Mills vs State Of Punjab on 4 October, 1994
State Of Orissa vs Harekrushana Sahu on 12 December, 1975

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[Section 4] [Complete Act]
Central Government Act
Section 4(1) in The Central Sales Tax Act, 1956
(1) Subject to the provisions contained in section 3, when a sale or purchase of goods is determined in accordance with sub- section (2) to take place inside a State, such sale or purchase shall be deemed to have taken place outside all other States.