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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)The amount of any tax, interest, penalty or other amount due under this Act shall be paid by the person liable therefore in the manner prescribed in section 38 and a notice of assessment served on the person for such an amount shall constitute a final demand for payment of the amount stated in the assessment by the time stipulated in the assessment.