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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)The taxable quantum of a dealer shall not include turnover from: .
(a)sales of capital assets;
(b)sales made in the course of winding up the dealer’s activities; and (c) sales made as part of the permanent diminution of the dealer’s activities.