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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(2)(d) in Arunachal Pradesh Goods Tax Act, 2005

(d)in case of a firm or association of persons, it is dissolved; or (e) registered dealer has ceased to be liable to pay" tax under this Act; the registered dealer shall apply for cancellation of his registration to the Commissioner in the manner and within the time prescribed.