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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(3) in The Assam Entry Tax Act, 2001

(3)The State Government may, by notification in the Official Gazette grant exemption to any Organisation or Undertaking of the Central Government or of the State Government in respect of such goods as may be specified in such notification, from payment of entry tax on entry of such goods into any local area for consumption or use therein provided that such goods are the exclusive property of such organisation or undertaking.