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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 27(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)Where the surety bond has been executed by another registered dealer and the dealer’s registration is either cancelled or he has closed down his business, the person shall furnish a fresh security as may be prescribed or in the manner as stated in sub-section (3).