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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Multiple administrative penalties. Where two or more administrative penalties arise under this Act in respect of the same conduct of a person, the person is liable to pay only the greater penalty.Registration