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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in Assam General Sales Tax Act, 1993

(1)The burden of providing that in respect of any sale or purchase effected by a dealer, he is not liable to tax under this Act or is liable to tax at a lower rate of tax, or that he is entitled to a deduction in determining the taxable turnover, shall be on him.