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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)The Commissioner may, after considering any information furnished under this Act or otherwise received and after making such inquiry as he may deem fit, amend from time to time any registration.