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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 74(6) in Arunachal Pradesh Goods Tax Act, 2005

(6)Subject to the previous sanction of the Government, the Appellate Tribunal shall, for the purpose of regulating its procedure and disposal of its business, make regulations consistent with the provisions of this Act and the rules made there-under.