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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 94(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)On payment of such sum as may be determined by the Commissioner under sub-section (1), no further proceedings shall be taken against the accused person in respect of the same offence and any proceedings, if already taken, shall stand abated.