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[Cites 0, Cited by 1] [Section 8(3)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(3)(ii) in Assam General Sales Tax Act, 1993

(ii)In respect of goods specified in Schedule II, the turnover during such year of goods which is shown, to the satisfaction of the Assessing Authority, to have been subjected to tax in the State;