Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 59] [Entire Act] State of Arunachal Pradesh - Subsection Section 59(5) in Arunachal Pradesh Goods Tax Act, 2005 (5)Any assessment pursuant to an audit of the person's affairs shall be without prejudice to prosecution for any offence under this Act.
