Section 47A(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 47A(1)] [Section 47A] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47A(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)Any person entering into any contract with any contractor for transfer of property in goods (whether as goods or in some other form) involved in the execution of works contract shall furnish within fifteen days from the date of signing of the contract such information as may be prescribed to the Prescribed Authority under whose jurisdiction the contractor's place of business is situated. Failure to do so shall entail a penalty not exceeding five hundred rupees per day of default after affording such person a reasonable opportunity of being heard.

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State of Arunachal Pradesh - Subsection

Section 47A(1)(c) in Arunachal Pradesh Goods Tax Act, 2005