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[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(3)(b) in Assam General Sales Tax Act, 1993

(b)On being so notified, shall set aside an amount equal to the amount notified and, until he so sets aside such amount, shall not part with any of the assets of the company or the properties in his hands: