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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)Amount of tax credit. The amount of the tax credit to which a dealer is entitled in respect of the purchase or import of goods and for which a credit is allowed under sub-section (1) is the amount of input tax arising in the tax period reduced in the manner described in sub-sections (4) and (6).