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[Cites 0, Cited by 0] [Section 62(6)] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(6)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)that the goods shall not be delivered to the consignor, consignee or any other person without the approval in writing of the Commissioner, and for this purpose the person in charge of the goods vehicle shall furnish an authorization from the owner of the goods vehicle authorizing him to give such undertaking on his behalf.