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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(1)(b) in Assam General Sales Tax Act, 1993

(b)In any other case, within four years from the end of the relevant year for which or part of which an assessment or re-assessment is required to be made;