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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(3) in Assam General Sales Tax Act, 1993

(3)"Assessing Officer" means any person appointed to assist the Commissioner under sub section (1) of section 3 to whom all or any of the powers of the Commissioner for the levy and collection of tax conferred by or under this Act or rules framed there under has been delegated by the Commissioner under sub section (3) of that section.