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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(9) in Arunachal Pradesh Goods Tax Act, 2005

(9)If the Commissioner has not made a decision by the end of the period of seven days after being given the notice referred to in sub-section (B), then, at the end of that period, the Commissioner shall be deemed to have allowed the objection.