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State of Assam - Section

Section 50 in Assam General Sales Tax Act, 1993

50. Information regarding officers responsible for the affairs of the business.

- Every registered dealer shall, in the prescribed manner and within the prescribed time, send to such authority as may be specified in the Rules, a declaration in the prescribed manner and form stating the names of the Principal Officer, Manager and of all officers or other designation who are responsible for ensuring compliance with the provision of this Act for and on behalf of such dealer.