Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48A(3)] [Section 48A] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48A(3)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)The Commissioner shall, ordinarily within sixty days from the date of receipt of an application referred t6 in sub-section (1) of this section, verify the correctness of the particulars furnished in such application.