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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(2)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)intended to be used for the purposes specified under section 9(1) and are subsequently used, fully or partly, for purposes other than those specified under the said sub-section, or