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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(c) in Assam General Sales Tax Act, 1993

(c)Not being a registered dealer collects any sum purporting to be by way of tax under this Act or being a registered dealer collects any sum purporting to be by way of tax on the sale of goods in respect of which he is not liable to pay tax or at a rate exceeding the rate at which he is liable to pay tax, or