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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 15(5)(b) in Arunachal Pradesh Goods Tax Act, 2005

(b)the person is not registered as a dealer under this Act pursuant to section 25, and the person has not applied to be registered as a dealer within one month of the date of commencement of this Act; and