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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)Where, pursuant to section 20(3)(b), an applicant furnishes information why the application should not be rejected, the Commissioner may, either accept the application and register the person, or reject the application for reasons to be recorded in writing.