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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 35(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)Where the Commissioner has reason to believe that a liability to pay an administrative penalty under this Act has arisen, the Commissioner shall make and serve on the person an assessment of the penalty that is due under this Act.