Section 15(6) in Arunachal Pradesh Goods Tax Act, 2005
(6)[ The tax due under sub-section (5) shall be paid in four equal instalments, alongwith the quarterly returns. The dealers are allowed to avail credit of tax paid on Opening Stock in the corresponding four quarters.] [Substituted by 2006 and Act (Act no 7 of 2006) section 2]
