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[Cites 0, Cited by 7] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(1) in Assam General Sales Tax Act, 1993

(1)For carrying out the purposes of this Act, the State Government may be notification appoint a person to be the Commissioner of Taxes, together with such other persons to assist him as it thinks fit and may specify the areas or areas over which they shall exercise jurisdiction