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

State of Arunachal Pradesh - Subsection

Section 75(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)A person who is aggrieved by the failure of the Commissioner to make a determination, reach a decision, to issue any assessment, order or notice, or to undertake any other procedure under this Act, within six months after a request in writing was served on the Commissioner to do so, may make an objection against the Commissioner's failure.