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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 43(1) in Arunachal Pradesh Goods Tax Act, 2005

(1)The bodies to be listed in the Sixth Schedule shall be entitled to claim a refund of input tax on goods purchased in Arunachal Pradesh or imported into Arunachal Pradesh, subject to such restrictions and conditions as may be prescribed.