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The Central Sales Tax Act, 1956 26. Applicability of order passed.- An order passed by the Authority under this Chapter shall be binding on 5[each State Government concerned, the assessing authorities] and other authorities created by or under any law relating to general sales tax, in force for the time being in any State 6***.] 5. Subs. by Act 23 of 2004, s. 119, for "the assessing authorities" (w.e.f. 10-9-2004). 6. The words "or Union territory" omitted by Act 3 of 2006, s. 8 (w.e.f. 1-3-2006).    |
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