Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 82] [Entire Act] State of Arunachal Pradesh - Subsection Section 82(6) in Arunachal Pradesh Goods Tax Act, 2005 (6)Where a reference is made to the High Court under this section, the cost (which shall not include the fee referred to in sub-section (1)) shall be in the discretion of the court.
