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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Where the amount paid by the registered dealer for the goods exceeds Rupees two thousand, the tax credit shall be allowed in the tax period when the goods are sold by the registered dealer or the goods into which they have been incorporated are sold by the registered dealer.