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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)where such government dues are reduced in any objection or appeal-
(i)it shall not be necessary for the Commissioner to serve upon the person a fresh assessment or notice of demand; and
(ii)the Commissioner shall give intimation of such reduction to him and to the person with whom recovery proceedings are pending.