Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(4) in Assam General Sales Tax Act, 1993

(4)Nothing in sub-section (1), (2) and (3) above, shall be deemed to render any dealer liable to tax on the sale or purchase of goods where such sale or purchase takes place:
(i)Outside the State;
(ii)In the course of the import of the goods into or export of the goods out of, the territory of India; or
(iii)In the course of Inter-State trade or commerce