Section 48A(3)(b) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 48A(3)] [Section 48A] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 48A(3)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)Where the Commissioner is satisfied about the correctness of the particulars set forth in the application made by an applicant, he shall determine, by an order in writing, the amount payable by the applicant as well as the amount entitled for waiver for the concerned assessment period under the applicable provision according to the formula specified in the Schedule attached to this Act.:

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State of Arunachal Pradesh - Subsection

Section 48A(3)(b) in Arunachal Pradesh Goods Tax Act, 2005