Income Tax Department

Ministry of Finance, Government of India

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Notification No.

G.S.R. 455(E)

Notification Date

28/05/2010

Upload Date

28/05/2010

Notification No. G.S.R. 455(E), dated 28-5-2010

NOTIFICATION

CENTRAL SALES TAX ACT

Section 18A of the Central Sales Tax Act, 1956 – Appeals to highest appellate authority of State – Appointed day notified for purposes of section 18A(2)

NOTIFICATION NO. G.S.R. 455(E)[F.NO.3/2010-CST/F. NO. 28/9/2006-(ST)], DATED 28-5-2010

In exercise of the powers conferred by Explanation to sub-section (2) of section 18A of the Central Sales Tax Act, 1956 (74 of 1956), the Central Government hereby appoints the 1st June, 2010 as the appointed day for the purposes of the said sub-section (2) of section 18 of the said Act.

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