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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(25) in Arunachal Pradesh Goods Tax Act, 2005

(25)Obstruct or hinder tax officials. Any person who intentionally hinders, impedes or obstructs the Commissioner in the performance of any functions under This Act shall be liable to pay by way of penalty a sum of Rupees one lakh.