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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(5) in Arunachal Pradesh Goods Tax Act, 2005

(5)The Commissioner may by notice published in the Official Gazette withdraw or qualify a ruling already issued under this section but such withdrawal or qualification shall not affect the entitlement of any person to rely on the ruling with respect to any transaction or action commenced or completed by him prior to the withdrawal or qualification.