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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(3) in Assam General Sales Tax Act, 1993

(3)Where a rectification under sub-section (1) or amendment under sub-section (2) has the effect of reducing the tax or penalty or other sum payable by the dealer a refund shall be due to the dealer and where any further amount of tax, penalty or other sum becomes payable the same shall be collected in accordance with the provisions of this Act.