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[Cites 0, Cited by 0] [Section 47A] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47A(5) in Arunachal Pradesh Goods Tax Act, 2005

(5)The person making any deduction of tax under this section and paying it into the Government account shall issue to the payee a certificate of tax deduction and payment in such form and manner and within such time as may be prescribed.