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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 101(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)If the Commissioner considers that for the purposes of the better administration of this Act it is necessary so to do, he may by notification in the Official Gazette, direct that statistics be collected relating to any matter dealt with, by or in connection with this Act.