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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 75] [Entire Act] State of Arunachal Pradesh - Subsection Section 75(3) in Arunachal Pradesh Goods Tax Act, 2005 (3)An objection shall be in writing in the prescribed form and shall state fully and in detail the grounds upon which the objection is made.
