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

State of Arunachal Pradesh - Subsection

Section 68(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)Nothing in sub-section (3) shall prevent the Commissioner issuing general orders, instructions and directions to any person who determines objections under section 75 or answers questions under section 85 about the manner of determining classes of objections or answering classes of questions.