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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(6) in Assam General Sales Tax Act, 1993

(6)Every dealer whose liability to pay tax under this Act has ceased under the provision of sub-section (5) shall again be liable to pay tax with effect from the first day of April of the year during which his gross turnover again amounts to or exceeds the taxable quantum:Provided that such dealer shall not be liable to pay tax under this Act during such year in respect of his gross turnover upto the taxable quantum.