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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 7(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)For the purposes of sub-section (1), a sale of goods made for foreign currency by a duty-free store in the arrival or departure hall of the International airport terminal, shall be treated as a sale made in the course of the export of goods out of the territory of India.