Section 75(4) in Arunachal Pradesh Goods Tax Act, 2005
(4)The objection must be made by the person to the Commissioner -(a)in the case of an objection made under subsection (1), within two months of the date on which the Commissioner served or notified the person of the Commissioner's determination; or(b)in the case of an objection made under subsection (2), no sooner than six months and no later than eight months after the written request under sub-section (2) was served on the Commissioner;Provided that where the Commissioner is satisfied that the person was prevented for sufficient cause from lodging the objection within the time specified, the Commissioner may accept an objection within a further period of two months.
