Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(3)(d) in Arunachal Pradesh Goods Tax Act, 2005

(d)the dealer continues to hold and retain tax invoices and retail invoices for all of its purchases and imports of goods.