Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(5) in Arunachal Pradesh Goods Tax Act, 2005

(5)The Commissioner shall conduct its proceedings by an examination of the Commissioner's determination, the Commissioner's statement of reasons (if any) and the objection;Provided that where the person aggrieved requests a hearing in person, the person shall be afforded an opportunity to be heard in person.