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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Assam - Subsection

Section 8B(3) in The Assam Entry Tax Act, 2001

(3)If, on receipt of any such application, the Prescribed Authority is satisfied that such dealer had not passed on the incidence of tax to any other person and the whole or any part of the amount of tax paid by the applicant is refundable, he may make an order accordingly.