Section 3(2)(a) in Arunachal Pradesh Goods Tax Act, 2005

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State of Arunachal Pradesh - Subsection

Section 3(2)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)is dealer, shall be liable to pay tax on every sale of goods effected by him -

(i)while he is a registered dealer under this Act; and

(ii)on and from the day on which he was required to be registered under this Act;