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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(1)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)in the case of a Hindu undivided family, by a Karta and where the Karta is absent from India or is mentally incapacitated from attending to his affairs, by any other adult member of such family;