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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(5)(a) in Assam Industries (Sales Tax Concessions) Act, 1986

(a)Be amended by the authority granting it if he is satisfied either on the application of the holder or, where no such application has been made, after due notice to the holder, that by reason of the holder having changed the name, place or nature of his business or the class or classes of goods bought, sold or manufactured by him or for any other reason the certificate of authorisation granted to him required to be amended, or