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[Cites 0, Cited by 1] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(3) in Assam General Sales Tax Act, 1993

(3)Notwithstanding anything contained in sub-section (4) of section 3, the Commissioner shall not delegate any of the powers or functions under this section to any officer appointed to assist him under sub-section (1) of that section, who is below the rank of a Deputy Commissioner.