Section 3(5)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(5)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)[ in the case of liquor (both imported or locally manufactured) tax shall be levied at single point i.e., first point.] [Inserted by 2007 and Act (Act no 13 of 2007) section 2]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Arunachal Pradesh - Subsection

Section 3(5)(c) in Arunachal Pradesh Goods Tax Act, 2005