Section 48 in Arunachal Pradesh Goods Tax Act, 2005
48. Transfer of assets during pendency of proceedings void.
- Where, during the pendency of any proceedings under this Act, any person creates a charge on or parts with the possession by way of sale, mortgage, gift or exchange or any other mode of transfer whatsoever, any of his assets in favour of any other person for less than full consideration, such charge or transfer shall be void as against any claim in respect of any tax or any other sum payable by such person as a result of the completion of the said proceedings.
