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[Cites 0, Cited by 0] [Section 47A] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47A(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)Any tax deducted under this section shall be paid into the Government account within such time and in such manner accompanied with such documents and statements of accounts as may be prescribed.