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[Cites 0, Cited by 1] [Section 27(1)] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(1)(a) in Assam General Sales Tax Act, 1993

(a)Every person (not being an individual or a Hindu undivided family) responsible for making any payment or discharging any liability on account of any amount payable for the transfer of property in goods (whether as goods or in some other form) involved in a works contract specified in Schedule VI or for the transfer of the right to use any goods specified in Schedule VI for any purpose.