Section 52 in Arunachal Pradesh Goods Tax Act, 2005
52. Credit and debit notes.
- Where a tax invoice has been issued in respect of a sale and -(a)the amount shown as tax in that tax invoice exceeds the tax payable in respect of the sale, the dealer shall provide the purchaser with a Credit Note, containing such particulars as may be prescribed; or(b)the tax payable in respect of the sale exceeds the amount shown as tax on the tax invoice, the dealer shall provide the purchaser with a Debit Note, containing such particulars as may be prescribed.
