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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(6) in Arunachal Pradesh Goods Tax Act, 2005

(6)Where a person has requested a hearing under sub-section (5)and the person fails to attend the hearing at the time and place stipulated, the Commissioner shall proceed and determine the objection in the absence of the person.