Section 83(6) in Arunachal Pradesh Goods Tax Act, 2005
(6)The Commissioner may at any time suo motu or on an application made to him in this behalf, revoke any decision made against any person under subsection (2) and thereupon such person shall cease to be disqualified.Explanation. - A decision made by the Commissioner under this section may also be the subject of an objection under section 75.
