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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 51(6) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(6)If any deductor fails to pay to the Government the amount deducted as tax under sub-section (1), he shall pay interest in accordance with the provisions of sub-section (1) of section 50, in addition to the amount of tax deducted.