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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 52(13) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(13)Every operator on whom a notice has been served under sub-section (12) shall furnish the required information within fifteen working days of the date of service of such notice.