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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(4)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)a transporter (not referred to in paragraph (a) attempts to bring goods into Arunachal Pradesh on which tax is payable but has not been paid, it shall not bring the goods into Arunachal Pradesh.