Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 40] [Entire Act] State of Arunachal Pradesh - Subsection Section 40(5) in Arunachal Pradesh Goods Tax Act, 2005 (5)The Commissioner may, as a condition of the payment of a refund, demand security from the person pursuant to the powers conferred in section 27.
