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[Cites 0, Cited by 0] [Section 26(6)] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(6)(e) in Arunachal Pradesh Goods Tax Act, 2005

(e)observe all other conditions imposed on the operation of an Approved Warehouse that may be prescribed and are required by the Commissioner under sub-section (5).