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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(24) in Arunachal Pradesh Goods Tax Act, 2005

(24)Where goods are being carried by a transporter without the documents or without proper and genuine documents or without being properly accounted for in the documents referred to in section 62(2),the transporter shall be liable to a penalty equal to the amount of tax payable on such goods.General Administration