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[Cites 0, Cited by 0] [Section 22(5)] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(5)(e) in Arunachal Pradesh Goods Tax Act, 2005

(e)is a firm or a company or a trust or other organization, and a change occurs in the management of the organization, then merely by reason of the circumstances aforesaid,it shall not be necessary for the registered dealer to seek an amendment to the registration.