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[Cites 0, Cited by 0] [Section 107(6)] [Section 107] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 107(6)(a) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(a)in full, such part of the amount of tax, interest, fine, fee and penalty arising from the impugned order, as is admitted by him; and