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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Where -
(a)an applicant furnishes a security in the prescribed form and for the prescribed amount, and |
(b)all other forms and evidence required by and prescribed under this Act are complete and in order, the Commissioner shall register the applicant.