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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(5)(b) in Assam Industries (Sales Tax Concessions) Act, 1986

(b)Be cancelled by the authority granting it where he is satisfied after due notice to the holder that the holder has ceased to carry on business or for any other sufficient reason.