Section 40(6)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 40(6)] [Section 40] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 40(6)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)the dealer is seeking the refund of this amount or to apply this amount under sub-section (3)(b); no amount shall be refunded to the dealer or may be applied by the dealer under sub-section (3Xb) unless the Commissioner is satisfied that the dealer has 'refunded the amount to the purchaser.

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State of Arunachal Pradesh - Subsection

Section 40(6)(c) in Arunachal Pradesh Goods Tax Act, 2005