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State of Assam - Section

Section 2 in THE ASSAM GOODS AND SERVICES TAX (AMENDMENT) ACT, 2019

2. Amendment of section 2:- ln the principal Act, in section 2, in clause (4), in fourth line, after the words "the Appellate Authority tor Advance Ruling,", the words "the National Appellate Authority for Advance Ruling," shall be inserted.