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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 90(11) in Arunachal Pradesh Goods Tax Act, 2005

(11)Notwithstanding anything contained in subsections (1) to (9), no person shall be proceeded against these sub-sections for the acts referred to therein if the total amount of tax evaded or attempted to be evaded is less than Rupees two hundred during the period of a year.