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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3)(iii) in Assam General Sales Tax Act, 1993

(iii)In respect of goods specified in Schedule III, the turnover during such year of sale to registered dealers of goods specified in the purchasing dealer's certificate of registration as being intended for resale within the State or of containers or other materials for the packing of such goods;