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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 42(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)No person who is not a registered dealer shall collect in respect of any sale of goods by him in Arunachal Pradesh any amount by way of tax under this Act and no registered dealer shall make any such collection except in accordance with this Act and the rules made there under and at the rates specified under this Act.