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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 85(8) in Arunachal Pradesh Goods Tax Act, 2005

(8)A determination made by the Commissioner under this section may not be the subject of an objection under section 75.Explanation. - A person who is dissatisfied with a determination has the right to object to an assessment made in consequence of the determination.