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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(8) in Assam General Sales Tax Act, 1993

(8)The driver or any other person in charge of the goods vehicle or boat shall, if so required, give the name and address of the owner of the goods vehicles or boat as well as those of the consignor and the consignee of the goods.