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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 30(3) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(3)The revocation of cancellation of registration under the Central Goods and Services Tax Act shall be deemed to be a revocation of cancellation of registration under this Act.Chapter- VII Tax Invoice, Credit and Debit Notes