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[Cites 0, Cited by 0] [Section 100(4)] [Section 100] [Entire Act]

State of Assam - Subsection

Section 100(4)(i) in Assam General Sales Tax Act, 1993

(i)Where a dealer, in the course of business, purchases any goods (the sale or purchases of which is liable to tax under this Act) from the registered dealer in circumstances in which no tax is payable under this section, or