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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 45(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Where security, other than in the form of surety bond, has been furnished under the Act the Commissioner may, for reasons to be recorded in writing, recover any amount of tax, interest, penalty, composition money or other amount due or part thereof by ordering the forfeiture of the whole or any part of the security.