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[Cites 0, Cited by 0] [Section 90(8)] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(8)(h) in Arunachal Pradesh Goods Tax Act, 2005

(h)fails without sufficient cause, to comply with any requirements made of him under section 60, or obstructs any officer making inspection or search or seizure under sections 61 and 62;