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State of Arunachal Pradesh - Section

Section 29 in Arunachal Pradesh Goods Tax Act, 2005

29. Power to require other returns.

- In addition to the returns specified in section 28 of this Act, the Commissioner may require any person, whether a registered dealer or not, to furnish (whether on that person's own behalf or as an agent or trustee) him with such other returns in the prescribed form as, and when, the Commissioner requires.