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 48A] [Entire Act] State of Arunachal Pradesh - Subsection Section 48A(7) in Arunachal Pradesh Goods Tax Act, 2005 (7)Any amount paid by an applicant within the meaning of any proVision under this Act shall not be refundable under any circumstances.
