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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 40(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)Subject to the other provisions of this section and the rules, the Commissioner shall refund to a person the amount of tax, penalty and interest, if any, paid by such person in excess of the amount due from him.