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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 69(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)Subject to such restrictions and conditions as may be prescribed, the Commissioner may delegate any of his powers under this Act to any Goods Tax authorities, except the power conferred by this section.