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[Cites 0, Cited by 0] [Section 54(1)] [Section 54] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 54(1)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)who has been appointed the receiver of any assets of a company (hereinafter referred to as the "liquidator"), shall, within one month after he has become such liquidator, give notice of his appointment as such to the Commissioner.