Section 87(8)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 87(8)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(8)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)either -

(i)has failed to under take activities which would make the person a dealer within the period specified in his application; or

(ii)has failed to comply with any of the restrictions or conditions subject to which such registration was granted, the person shall be liable to pay a penalty of Rupees ten thousand.

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State of Arunachal Pradesh - Subsection

Section 87(8)(c) in Arunachal Pradesh Goods Tax Act, 2005