Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Arunachal Pradesh - Subsection Section 87(20) in Arunachal Pradesh Goods Tax Act, 2005 (20)Penalties on transporters: Any person who fails to comply with section 26(4) shall be liable to-a penalty equal to the amount of tax unpaid.
