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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 81(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)No assessment or re-assessment made under this Act shall be invalid merely on the ground that the action could also have been taken by any other authority under any other provisions of this Act.