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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(2) in Arunachal Pradesh Goods Tax Act, 2005

(2)Power to prescribe new penalty amounts. The Government may from time to time, if he deems it necessary, vary the amount of any penalty due under this section by a notification to that effect in the Official Gazette.Provided that any penalty which is increased under this section shall have effect only for offences or failures occurring after the date of notification.