Section 3(2)(b) in Arunachal Pradesh Goods Tax Act, 2005

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State of Arunachal Pradesh - Subsection

Section 3(2)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)is an importer, shall be liable to pay tax on every entry effected by or for him of goods for consumption, use or sale in local area of Arunachal Pradesh other than a non-taxable import.

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State of Arunachal Pradesh - Subsection

Section 3(2)(b) in Arunachal Pradesh Goods Tax Act, 2005