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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Assam - Subsection

Section 27(3) in Assam General Sales Tax Act, 1993

(3)The person making any deduction of tax under sub-section (1) and paying it to the account of the State Government shall issue a certificate of tax deduction to the payee in such manner in such form and within such time as may be prescribed.