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State of Assam - Section

Section 20 in Assam General Sales Tax Act, 1993

20. Composition of tax payable.

- The Commissioner may, in such cases of classes of cases and subject to such conditions and restrictions as may be prescribed permit any dealer or class of dealers to pay in lieu of the amount of the tax payable by him under any of the foregoing provisions a lump sum amount determined in the prescribed manner, by way of composition and any order made by the Assessing Officer in pursuance of such determination shall be deemed to be an assessment duly made under this Act.