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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(2) in Assam General Sales Tax Act, 1993

(2)The State Government may be Rules require a carrier of a clearing, forwarding or transporting agent to obtain a license in the prescribed manner and to furnish to the Commissioner from time to time such information as may be prescribed.