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[Cites 0, Cited by 0] [Section 59(4)] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(4)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)serve a notice of the assessment or reassessment of the amount of tax, interest and penalty if any pursuant to sections 34 and 35.