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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 65(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)The seizure shall remain in force until it is revoked or the person concerned furnishes the information required or makes proper arrangements for the inspection of the goods, whichever occurs first.