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Report No. 61

Need for Amendment

1B.22. Conferment of power a matter of policy.-

We have made an attempt to analyse the legal position, in order to bring out certain aspects which appeared to require emphasis. Whether or not the power to tax hire-purchase transactions (not resulting in sale) should be conferred on the States is a matter of policy.



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 Back




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