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[Cites 0, Cited by 0] [Section 49(5)] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(5)(d) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(d)the Union territory tax shall first be utilised towards payment of Union territory tax and the amount remaining, if any, may be utilised towards the payment of integrated tax;