Section 33(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)the notice referred to in paragraph (b) is deemed to have been served on the person on the day on which the Commissioner is deemed to have made the assessment.

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State of Arunachal Pradesh - Subsection

Section 33(1)(c) in Arunachal Pradesh Goods Tax Act, 2005