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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)The person on whom a notice is served under sub-section (1) shall provide all cooperation and reasonable assistance to the Commissioner as may be required to conduct the proceedings under this section at his business premises.