Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 51] [Entire Act] State of Arunachal Pradesh - Subsection Section 51(3) in Arunachal Pradesh Goods Tax Act, 2005 (3)Tax invoice for imports. in the case of the import of goods, the tax invoice is a receipt in the prescribed form evidencing payment of the tax due under sub-section (1)(b) of section 3.
