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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(4) in Assam General Sales Tax Act, 1993

(4)If the amount specified in the demand notice is not paid within the time specified in sub-section (2) or extended under sub-section (3), as the case may be, the dealer or the person liable therefore shall be deemed to be in default in respect of that amount.