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[Cites 0, Cited by 0] [Section 87(9)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(9)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)being required to revise a return already furnished, fails to furnish the revised return by the due date; the person is liable to pay by way of penalty a sum of Rupees one hundred per day from the day on which the requirement arose until the failure is rectified;