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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(8) in Arunachal Pradesh Goods Tax Act, 2005

(8)Where the Commissioner has not notified the person of its decision within the time specified under sub-section (7), the person may serve on the Commissioner a written notice requiring the Commissioner to make a decision within seven days.