Section 51(4) in Arunachal Pradesh Goods Tax Act, 2005
(4)Retail invoice: Except when a tax invoice is issued under sub-section (1), if a dealer sells any goods exceeding such amount in value as may be prescribed, in any one transaction to any person, he shall issue to the purchaser a retail invoice, containing the particulars specified in sub-section (5), and retain a copy thereof .
