Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 37(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Where a person has made an objection to an assessment or part of an assessment in the manner provided in section 75, the Commissioner may not enforce the payment of any amount in dispute under that assessment until the objection is resolved by the Commissioner.