Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(107) in The Arunachal Pradesh Goods and Services Tax Act, 2017 (107)"taxable person" means a person who is registered or liable to be registered under section 22 or section 24;
