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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Assam - Subsection

Section 41(a) in Assam General Sales Tax Act, 1993

(a)Keep an account of purchases in such form as the Commissioner any lay down by a notification, and shall also preserve all invoices, bijaks, challans and other documents, supporting purchases for a period of not less than eight years after the completion of assessment, appeal or revision for the year whichever is later; and