Section 8(1)(e) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 3] [Section 8(1)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1)(e) in Assam General Sales Tax Act, 1993

(e)In respect of any transfer of property in goods (whether as goods or any other form) involved in a works-contract of the nature specified in Schedule VI, at the rate or rates specified in that Schedule; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Assam - Subsection

Section 8(1)(e) in Assam General Sales Tax Act, 1993