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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(4) in Arunachal Pradesh Goods Tax Act, 2005

(4)Where a dealer has purchased or imported goods and the goods are to be used partly for the purpose of making the sales referred to in sub-section (1) and partly for other purposes, the amount of the tax credit shall be reduced proportionately.