Section 85(7) in Arunachal Pradesh Goods Tax Act, 2005
(7)If any such question arises from any order already passed under this Act or under the Arunachal Pradesh Sales Tax Act, 1999, (5 of 1999), as then in force in Arunachal Pradesh, no such question shall be entertained for determination under this section but such question may be raised in an objection or appeal against such order.
