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State of Assam - Section

Section 38 in Assam General Sales Tax Act, 1993

38. Exclusion of time taken for obtaining copy.

- In computing the period of limitation prescribed for an appeal or application under this Chapter, the day on which the notice of the order complained of was served and, if the dealer or person aggrieved by the order was not furnished with a copy of the order when the notice of the order was served on him, the time required for obtaining a copy of such order shall be excluded.