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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(4)(a) in Arunachal Pradesh Goods Tax Act, 2005

(a)intended to be used for the purposes specified under section 9(1), and are subsequently incorporated into the structure of a building, the tax credit claimed in respect of such purchase or import shall be reduced in the tax period during which such incorporation takes place.