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[Cites 0, Cited by 0] [Section 2(34)] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(34)(c) in Assam General Sales Tax Act, 1993

(c)In respect of a sale falling under sub-clause (iv) of clause (33), the consideration received or receivable by the dealer in respect of the lease;