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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 69(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Where the Commissioner delegates his powers under Chapter X, the delegation shall be in writing and the delegates shall carry and produce on demand evidence in the prescribed form of the delegation of these powers when exercising the powers.