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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 85(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)An application for the determination of a determinable question may not be made after the Commissioner commenced the audit of the person pursuant to section 59.Explanation. - For the purposes of this sub-section, the Commissioner shall be deemed to have commenced the audit of a person under section 59 when the Commissioner serves a notice to this effect.