Section 1 in Arunachal Pradesh Goods Tax Act, 2005
1. Short title, extent and commencement.
(1)This Act may be called the Arunachal Pradesh Goods Tax Act, 2005.(2)It extends to the whole of the Arunachal Pradesh.(3)It shall come into force on such date as the Government may, by notification in the Official Gazette, appoint.Provided that different dates may be appointed for different provisions of this Act and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.(4)Upon coming into force of this Act, the Act applies to every sale of goods and the import of goods into Arunachal Pradesh in the manner provided in Section 13.
