Section 9(6)(b) in Arunachal Pradesh Goods Tax Act, 2005

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State of Arunachal Pradesh - Subsection

Section 9(6)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)the goods are to be exported from Arunachal Pradesh by way of transfer to a -

(i)non-resident consignment agent; or

(ii)non-resident branch of the dealer; and