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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 51(8) in Arunachal Pradesh Goods Tax Act, 2005

(8)If a purchaser claims to have lost the original tax invoice, the selling dealer may, subject to such conditions and restrictions as may be prescribed, provide a copy clearly marked as a duplicate.