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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(6) in Arunachal Pradesh Goods Tax Act, 2005

(6)If any registered dealer whose registration has been restored under sub-section (5) satisfies the Commissioner that excess tax has been paid by him during the period his registration was inoperative which but for the cancellation of his registration he would not have paid, then the amount of such tax shall be adjusted or refunded in such manner as may be prescribed.