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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 40(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)Where the Commissioner has issued a notice to the person under section 59 advising him that an audit, investigation or inquiry into his affairs will bounder taken, the amount must be carried forward to the next tax period as a tax credit in that period.