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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)The Commissioner may by notification prescribe the time at which a dealer shall treat the -
(a)turnover;
(b)turnover of purchases; and
(c)adjustment of tax or adjustment to a tax credit; as arising for a class of transaction.