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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(7) in Assam General Sales Tax Act, 1993

(7)Subject to the previous sanction of the State Government the Tribunal shall, for the purpose of regulating its procedure (including the place or places at which the Tribunal, the benches or the members thereof shall sit) and providing the rules of business, make regulations under this Act and the rules made thereunder.