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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 71(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)ln particular and without prejudice to the generality of the foregoing power, a notification issued by the Commissioner may stipulate all or any of the matters which in the opinion of the Commissioner are necessary or convenient for the proper administration of this Act.