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

State of Assam - Subsection

Section 6B(2) in THE ASSAM TAXATION (ON SPECIFIED LANDS) ACT, 1990

(2)The person making any deduction of tax under section 6A and paying it into Government account shall issue to the payee a certificate of tax deduction and payment in such form and manner and within such time as may be prescribed.