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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 37(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Nothing in this section shall stay any proceedings by the Commissioner or before a court for the recovery of -
(a)any amounts due under this Act that are not the subject of a dispute before the Commissioner; or
(b)any amounts due under this Act where the person has made an appeal to the Appellate Tribunal.