Section 10D-Publication of names of convicted individuals | Certain Problems connected with Powers of the States to Levy a Tax on the Sale of Goods and with the Central Sales Tax Act, 1956 | Law Commission of India Reports | Law Library

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Report No. 61

Publication of Names of Convicted Individuals

5.15. Section 10D-Publication of names of convicted individuals.-

We also recommend1 that a provision for publication of names of convicted individuals should be added in the Central Sales Tax Act. Legislative precedents are available on the subject and we need not, therefore, suggest a draft.

1. It could be put as section 10D.

Certain Problems connected with Powers of the States to Levy a Tax on the Sale of Goods and with the Central Sales Tax Act, 1956

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