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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)An amendment of the registration made under sub- section (1) shall take effect from the date of contingency which necessitates the amendment whether or not information in that behalf is furnished within the time prescribed under sub-section (1).