Section 68(3) in Arunachal Pradesh Goods Tax Act, 2005
(3)No order, instruction or direction may be issued by the Commissioner to a person exercising the power to determine -(a)a particular objection made or to be made under section 75; or(b)a particular question under section 85; so as to require the person to determine the objection or answer the question of a particular person in a particular manner.
