Section 88(4)(c) in Arunachal Pradesh Goods Tax Act, 2005

[Cites 0, Cited by 0] [Section 88(4)] [Section 88] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 88(4)(c) in Arunachal Pradesh Goods Tax Act, 2005

(c)the decision to adopt that treatment was made by the person relying on a determination given to the person by the Commissioner under section 85 or a ruling issued by the Commissioner under section 86; the amount of the penalty otherwise due shall be reduced to nil.

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State of Arunachal Pradesh - Subsection

Section 88(4)(c) in Arunachal Pradesh Goods Tax Act, 2005