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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 71(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Where in his opinion it is necessary or convenient to do so, the Commissioner may issue notifications for carrying out the purposes of this Act;Provided any notification shall not be inconsistent with this Act or any rules or regulations made pursuant to it.