Section 51(1)(d) in The Arunachal Pradesh Goods and Services Tax Act, 2017

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State of Arunachal Pradesh - Subsection

Section 51(1)(d) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(d)such persons or category of persons as may be notified by the Government on the recommendations of the Council, (hereafter in this section referred to as "the deductor"), to deduct tax at the rate of one per cent. from the payment made or credited to the supplier (hereafter in this section referred to as "the deductee") of taxable goods or services or both, where the total value of such supply, under a contract, exceeds two lakh and fifty thousand rupees:

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State of Arunachal Pradesh - Subsection

Section 51(1)(d) in The Arunachal Pradesh Goods and Services Tax Act, 2017