Section 6 in Arunachal Pradesh Goods Tax Act, 2005
6. Sales exempt from tax.
(1)The sale or import of goods listed in the First Schedule shall be exempt from tax subject to the conditions and exceptions set out therein.(2)The dealers or class of dealers as may be notified and specified from time to time in the fifth schedule shall be exempted from payment of tax on all sales of goods affected by them subject to such condition as may be prescribed.Explanation. - This exemption does not extend to the import of any goods made by the dealer.(3)Exemption for goods used exclusively in making non-taxed sales. Where a dealer sells goods that it has used since the time of purchase exclusively for purposes other than making sales of goods, and has not claimed a tax credit in respect of those goods under section 9, the sale of those goods shall be exempt from tax.
