Section 3(12)(b) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(12)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)the Approved Road Transporter must hold and produce on demand documents in the prescribed form which describe in detail the goods, the value of the goods and the identity of the recipient in Arunachal Pradesh; and

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State of Arunachal Pradesh - Subsection

Section 3(12)(b) in Arunachal Pradesh Goods Tax Act, 2005