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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Assam - Subsection

Section 19(2)(b) in Assam General Sales Tax Act, 1993

(b)In a case falling under clause (b) of that section after the expiry of one year from the end of the year in which the notice under that section is served on the dealer.