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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 85(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Subject to sub-section (3), an application for the determination of a determinable question may be made in respect of a proposed transaction, a transaction that is being undertaken, or a transaction has been concluded.