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[Cites 0, Cited by 1] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(2) in Assam General Sales Tax Act, 1993

(2)Where as a result of any order in appeal or revision under this Act any change becomes necessary in the order of assessment or penalty, the Appellate or Revising Authority may direct the appropriate authority to amend the order of assessment or penalty accordingly.