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

State of Arunachal Pradesh - Subsection

Section 87(5) in Arunachal Pradesh Goods Tax Act, 2005

(5)Failure to notify change of registration details.If, a registered dealer fails to comply with the provisions of sub-section (1) of section 22,The person shall be liable to pay by way of penalty, a sum of Rupees one hundred per day of default subject to a maximum of Rupees five thousand.