Section 3(1)(i) in Assam Industries (Sales Tax Concessions) Act, 1986

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State of Assam - Subsection

Section 3(1)(i) in Assam Industries (Sales Tax Concessions) Act, 1986

(i)Such person would have been entitled to a certificate of authorisation under sub-section (2) of section 4 and the goods sold to him could have been specified in such certificate as intended by him for use as raw materials by him in the manufacture of goods in the State, or

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State of Assam - Subsection

Section 3(1)(i) in Assam Industries (Sales Tax Concessions) Act, 1986