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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 62(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)The owner or person in charge of a goods vehicle shall carry with him such records as may be prescribed in respect of the goods carried in the goods vehicle and produce the same to the Commissioner on demand.