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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 8(1)(e) in Arunachal Pradesh Goods Tax Act, 2005

(e)the whole or part of the price owed by. the buyer for the purchase of the goods has been written-off by the dealer as a bad debt;