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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(2) in Assam General Sales Tax Act, 1993

(2)Subject to the other provisions of this Act every dealer to whom sub-section 91) does not apply, shall be liable to pay tax under this Act on all sales or purchases of goods other than goods specified in Schedule 1 with effect from the date immediately following the date on which his gross turnover calculated from the commencement of any year ending after the appointed day first exceeds the taxable quantum at any time within such year.