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State of Assam - Section

Section 116 in Assam Municipal Act, 1956

116. Liability of purchaser for vendor's share of tax.

- The purchaser of any holding or part of a holding, in respect of which any sum is due at the time of purchase on account of any tax under this Act, shall subject to provision of subsection (3) of section 84 be liable for the said sum.License fees on carts, carriages and animals