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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)Whoever, not being a registered dealer, falsely represents that he is or was a registered dealer at the time when he sells or buys goods shall, on conviction, be punished with rigorous imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine.