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[Cites 0, Cited by 0] [Section 87(23)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(23)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)tax has been paid on the goods in the vehicle and the person in charge does not tender on demand proof in the prescribed form of the payment;