Section 67(2) in Arunachal Pradesh Goods Tax Act, 2005
(2)To assist the Commissioner in the administration of this Act -(a)the Government may appoint as many Additional Commissioners of Goods Tax as the Government thinks necessary; and(b)the Commissioner may engage and procure the engagement of other persons to assist him in the performance of his duties; (in this Act referred to as "Goods Tax authorities").
