Section 48A(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)(a)An application for the purpose of sub-section (1) of this section shall be made to the Commissioner in the prescribed form and manner alongwith the receipt copy of the designated bank Challan for the payable amount according to the prescribed formula in the Schedule attached to the Act and by the prescribed dateline as may be notified from time to time;(b)A separate application shall be made by an applicant for the applicable different assessment periods.
