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[Cites 0, Cited by 0] [Section 90(3)] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(3)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)in any other case, with rigorous imprisonment for a term which shall not be less than three months but which may extend to one year and with a fine.