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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 86(3) in Arunachal Pradesh Goods Tax Act, 2005

(3)The ruling shall be treated as coming into effect on the date stated in the ruling (which may be a date prior to the publication of the ruling) or, if no date is stated in the ruling. on the date of publication of the Official Gazette.