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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2) in Assam General Sales Tax Act, 1993

(2)The State Government may, by notification in the Official Gazette, and to or omit from any Schedule any entry or entries or transpose any entry or entries from one Schedule to another or modify or vary and entry or entries or the rate or rates or the point or points of levy or the deductions specified in any Schedule and, thereupon, such Schedule or Schedules shall be deemed to have been amended accordingly.