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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Where a dealer chooses to use a simplified accounting method, the dealer’s net tax shall be the amount determined under the simplified accounting method instead of the net tax computed under section 11.