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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Any person making any payment in compliance with a notice under this section shall be deemed to have made the payment under the authority of the taxpayer, and the receipt thereof by the Commissioner shall constitute a good and sufficient discharge of the liability of such person to the extent of the amount specified in the receipt.