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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 27(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Where the security or additional security furnished by a person is in the form of a surety bond and the surety dies or becomes insolvent, the person shall within one month of the occurrence of such event, inform the authority granting the Commissioner and shall within three months of such occurrence, execute a fresh surety bond.