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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(3)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)the goods are exported from Arunachal Pradesh, other than by way of a sale, to a branch of the registered dealer or to a consignment agent, the dealer shall reduce the amount of tax credit originally claimed by the prescribed proportion.