Section 46(11)(i) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 0] [Section 46(11)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(11)(i) in Assam General Sales Tax Act, 1993

(i)That the goods shall be kept in the office godown or other place within the State, belonging to the owner of the goods vehicle or the boat and in the custody of such owner, and

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State of Assam - Subsection

Section 46(11)(i) in Assam General Sales Tax Act, 1993