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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(3)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)issue a notice to the applicant clearly stating the grounds on which his application is proposed to be rejected and permitting him to show cause in writing, within 15 further days, why his applicant should not be rejected;