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[Cites 0, Cited by 0] [Section 75(1)] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(1)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)any other determination, notice, order or decision made by the Commissioner; (in this section called the "Commissioner's determination") may make an objection against the Commissioner's determination with the Commissioner.