Section 33(2)(a) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 1] [Section 33(2)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2)(a) in Assam General Sales Tax Act, 1993

(a)By a dealer or a person aggrieved by any final order passed under this Act by the Commissioner in so far as such order relates to the assessment of turnover of the tax payable or to the imposition of any penalty under this Act and

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State of Assam - Subsection

Section 33(2)(a) in Assam General Sales Tax Act, 1993