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[Cites 0, Cited by 0] [Section 6B] [Entire Act]

State of Assam - Subsection

Section 6B(1) in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990

(1)Every purchase of green tea leaves who is liable to deduct and deposit tax as per provision of section 6A of the Act shall obtain a tax deduction number from such authority and in such manner as may be prescribed. The number shall be quoted in such documents, statements and returns as may be prescribed.