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[Cites 0, Cited by 0] [Section 48A(3)] [Section 48A] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48A(3)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)An applicant shall deposit the balance payable amount, if any, pursuant to the determination completed by the Commissioner upon his application made under this Act.