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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 122(1)(xviii) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(xviii)supplies, transports or stores any goods which he has reasons to believe are liable to confiscation under this Act;