Section 62(6)(a) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 62(6)] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(6)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)that the goods and goods vehicle shall be kept in the office, godown or other place within Arunachal Pradesh, belonging to the owner of the goods vehicle and in the custody of such owner; and

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State of Arunachal Pradesh - Subsection

Section 62(6)(a) in Arunachal Pradesh Goods Tax Act, 2005