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1. Short title and commencement.-

(1) This Act may be called the Central Sales Tax (Amendment) Act, 1972.

(2) This section and sub-section (1) of section 14 shall come into force at once and the remaining provisions of this Act shall come into force on such date1 as the Central Government may, by notification in the Official Gazette, appoint.



Central Sales Tax (Amendment) Act, 1972 Back




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