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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 83(2)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)who being a goods tax practitioner or chartered accountant is found guilty of misconduct in connection with any proceedings under this Act by an authority empowered to take disciplinary action against the members of the profession to which he belongs; or