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[Cites 0, Cited by 0] [Section 138(1)] [Section 138] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 138(1)(c) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(c)a person who has been accused of committing an offence under this Act which is also an offence under any other law for the time being in force;