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

State of Arunachal Pradesh - Subsection

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

(a)in the case of an objection made under subsection (1), within two months of the date on which the Commissioner served or notified the person of the Commissioner's determination; or