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[Cites 0, Cited by 0] [Section 142(11)] [Section 142] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 142(11)(a) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(a)not with standing anything contained in section 12, no tax shall be payable on goods under this Act to the extent the tax was leviable on the said goods under the Arunachal Pradesh Goods Tax Act, 2005;