Section 33(2)(b) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 1] [Section 33(2)] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2)(b) in Assam General Sales Tax Act, 1993

(b)By a dealer or a person or the Commissioner aggrieved by any final order passed in Appellate Authority in so far as such order relates to the assessment of turnover or the tax payable or to the imposition of any penalty under this Act within sixty days from the date on which such order was served on him.

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State of Assam - Subsection

Section 33(2)(b) in Assam General Sales Tax Act, 1993