Section 13(2)(b) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 13(2)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)a purchase occurring in the form of the acquisition of a right to use goods, to the extent that the right to use goods is exercised after the notified date; and

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State of Arunachal Pradesh - Subsection

Section 13(2)(b) in Arunachal Pradesh Goods Tax Act, 2005