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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(12)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)the person must be an Approved Road Transporter at the time that the goods are imported into Arunachal Pradesh and must carry and produce on demand evidence of this status;