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[Cites 0, Cited by 0] [Section 75(4)] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(4)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)in the case of an objection made under subsection (2), no sooner than six months and no later than eight months after the written request under sub-section (2) was served on the Commissioner;