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[Cites 0, Cited by 0] [Section 87(6)] [Section 87] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 87(6)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)fails to surrender his certificate of registration as provided in sub-section (7) of section 23; the registered dealer shall be liable to pay by way of penalty a sum equal to Rupees one hundred for every day of default subject to a maximum of Rupees five thousand.