Section 90(8)(k) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 90(8)] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(8)(k) in Arunachal Pradesh Goods Tax Act, 2005

(k)deliberately interferes with or obstructs the Commissioner or any officer exercising any other power conferred under this Act, shall, on conviction, be punished with imprisonment for a term which may extend to one year and with a fine.

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State of Arunachal Pradesh - Subsection

Section 90(8)(k) in Arunachal Pradesh Goods Tax Act, 2005