Section 54(3)(a) in Assam General Sales Tax Act, 1993

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(3)(a) in Assam General Sales Tax Act, 1993

(a)Shall not, without the leave of the Assessing Officer, part with any of the assets of the company or the properties in his hands until he has been notified by the Assessing Officer under sub-section (2); and

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State of Assam - Subsection

Section 54(3)(a) in Assam General Sales Tax Act, 1993