Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act] State of Arunachal Pradesh - Subsection Section 20(2)(b) in Arunachal Pradesh Goods Tax Act, 2005 (b)all other forms and evidence required by and prescribed under this Act are complete and in order, the Commissioner shall register the applicant.