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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(a) in Assam General Sales Tax Act, 1993

(a)The tax, interest, penalty, or any other dues payable under this Act by such family, firm or association of persons for the period up to the date of such partition, disruption or dissolution shall be assessed or imposed as if no partition, disruption or dissolution had taken place, and all the provisions of this Act shall apply accordingly, and