Section 83(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 83(1)] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(1)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)by a goods tax practitioner who possesses the prescribed qualifications and is entered in the list, which the Commissioner shall maintain in that behalf, and who is not disqualified by or under sub-section (2).

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State of Arunachal Pradesh - Subsection

Section 83(1)(c) in Arunachal Pradesh Goods Tax Act, 2005