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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 65(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)If any person on being required by the Commissioner, fails to give any information in respect of any goods in his possession or fails to permit the inspection thereof the Commissioner may seize any goods in his custody or possession in respect of which the default is committed.