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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(10) in Arunachal Pradesh Goods Tax Act, 2005

(10)Transition. Where on the date of commencement of this Act a dispute under the Arunachal Pradesh Sales Tax Act, 1999 has been pending before an appellate authority for more than three years, the dispute shall be disposed of within a period of two years from the date commencement of this Act.