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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 68(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Subject to sub-section (3), the Commissioner may from time to time issue such orders, instructions and directions to any Goods Tax authorities as he thinks fit for the due and proper administration of this Act, and all such persons engaged in the administration of this Act shall observe and follow such orders, instructions and directions of the Commissioner.