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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)The Commissioner may by notification -
(a)permit certain classes of dealer to record turnover based on amounts paid or received; and
(b)require certain classes of dealer to record turnover based on amounts payable or receivable.