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[Cites 0, Cited by 0] [Section 75(7)] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(7)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)accept the objection in whole or in part and take appropriate action to give effect to the acceptance (including the remission of any penalty assessed either in whole or in part); or