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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(12)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)either the goods must be for delivery to a registered dealer in Arunachal Pradesh or the Approved Road Transporter is a registered dealer.