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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(1)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)the Commissioner is taken to have made, on the day on which the return is furnished, an assessment of the tax payable of the amount specified in the return;