Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] State of Arunachal Pradesh - Subsection Section 80(2) in Arunachal Pradesh Goods Tax Act, 2005 (2)Except as provided in paragraph (k), nothing in sub-section (1) shall prevent the person objecting to the amount or the obligation to pay any amount assessed by the Commissioner.
