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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)changes the name, style, constitution or nature of his business; or (d) enters into partnership or other association in regard to his business or adds, deletes or changes the particulars of the persons having interest in business; and if any such registered dealer dies, his legal representative shall in like manner inform the said authority.