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

State of Arunachal Pradesh - Subsection

Section 85(10) in Arunachal Pradesh Goods Tax Act, 2005

(10)The Commissioner may by notice served on the person, withdraw or qualify a determination issued under this section but such withdrawal or qualification shall not affect the entitlement of any person to rely on the determination with respect to any transaction or action which he has commenced or which he has completed prior to the withdrawal or qualification.