Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 95(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)any other offence which under the provisions of that Code may be tried along with such offence; and every offence referred to in clause (a) or clause (b) may be taken cognizance of by the court having jurisdiction under this Act as if the provisions of that Chapter were not enacted.