Section 85(9)(b) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 85(9)] [Section 85] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 85(9)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)the person implements the transaction in reliance on the determination issued to him under this section and in the manner described in the application; no assessment may be raised by the Commissioner against that person which is inconsistent with the determination and no penalty may be imposed on the person if the determination is later held incorrect.

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State of Arunachal Pradesh - Subsection

Section 85(9)(b) in Arunachal Pradesh Goods Tax Act, 2005