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[Cites 0, Cited by 0] [Section 26(5)] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(5)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)the value of goods stored (whether on his own behalf or on behalf of others) during the year is or is likely to exceed Rupees five lakh. The permission may be given subject to such conditions as the Commissioner thinks fit.