Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(9) in Arunachal Pradesh Goods Tax Act, 2005

(9)Whoever aids or abets any person in commission of any act specified in sub-sections (1) to (7) shall, on conviction, be punished with rigorous imprisonment which shall not be less than three months but which may extend to one year and with a fine.