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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(7) in Arunachal Pradesh Goods Tax Act, 2005

(7)For the removal of doubt, no tax credit shall be allowed for:
(a)purchases of goods from an unregistered dealer;
(b)purchases of goods made in the course of interstate trade and commerce; or
(c)purchases or imports of goods which are used exclusively for the manufacture, processing or packing of goods specified in the First Schedule.