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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(6) in Arunachal Pradesh Goods Tax Act, 2005

(6)Where a registered dealer has furnished a security as a condition of registration, such security Shall be required for the continuance in effect of registration, unless the otherwise provided by the Commissioner.Explanation. - A decision of the Commissioner not to register a person may be the subject of an objection under section 75.