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 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Where it is not feasible to remove any records, books of account, registers, other documents or goods, the Commissioner may serve on the owner and any person who is in immediate possession or control there of, an order that he shall not remove or part with or other wise deal with them except with the previous permission of the Commissioner.