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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 93(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)Subject to such conditions as may be prescribed, the Commissioner may authorise either generally or in respect of a particular case or class of cases any officer or person subordinate to him to investigate all or any of the offences punishable under this Act.