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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Where the Commissioner has made an assessment under this section, the Commissioner shall forthwith serve on that person a notice of assessment of the amount of any additional tax due for that tax period nor n respect of the import of any goods.