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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 6(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)The dealers or class of dealers as may be notified and specified from time to time in the fifth schedule shall be exempted from payment of tax on all sales of goods affected by them subject to such condition as may be prescribed.Explanation. - This exemption does not extend to the import of any goods made by the dealer.