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[Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(4)(b) in Assam General Sales Tax Act, 1993

(b)Whether the sale or purchase of the goods carried has, for the purpose of the payment of tax under this Act, been properly accounted for in the documents referred to in sub-section (7).