Section 49(2)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(2)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)every person who has paid an amount of tax, interest, penalty or other amount owed under this Act, shall preserve a copy of the challan evidencing the making of the payment.

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State of Arunachal Pradesh - Subsection

Section 49(2)(c) in Arunachal Pradesh Goods Tax Act, 2005