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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 103(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)ln particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which under any provision of this Act are required to be prescribed or to be provided for by the rules.