Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 75] [Entire Act] State of Arunachal Pradesh - Subsection Section 75(11) in Arunachal Pradesh Goods Tax Act, 2005 (11)Where the dispute referred to in sub-section (10) has not been decided within the time required, the dispute shall be deemed to have been resolved in favour of the dealer.
