Section 70 in Arunachal Pradesh Goods Tax Act, 2005
70. Change of an incumbent of an office.
- Whenever in respect of any proceeding under this Act the Commissioner or any Goods Tax authority is succeeded by another person,(a)no delegation of power made by the former incumbent shall be revoked by virtue of the succession; and(b)the person so succeeding may continue the proceeding from the stage at which the proceeding was left by his predecessor.
